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Del. HC: Collection of Funds to Commit Offence in Future Not Money Laundering Under PMLA - (05 Dec 2024)

CRIMINAL

Delhi High Court has stated that the proceeds of crime has to be generated as a result of criminal activity. The collection of funds in an illegal way to commit a scheduled offence in future is not an offence of money laundering under PMLA.

Tags : DELHI HIGH COURT   MONEY LAUNDERING   COLLECTION OF FUNDS  

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