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Supreme Court: Section 197(1) of CrPC Will Apply to Cases Under PMLA - (06 Nov 2024)

CRIMINAL

Supreme Court has held that Section 197(1) of Code of Criminal Procedure, 1973 which provides for requirement of prior sanction from Government to prosecute public servants will be applicable on cases under the Prevention of Money Laundering Act, 2002.

Tags : SUPREME COURT   SECTION 197(1)   PMLA   PUBLIC SERVANTS  

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