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Ker. HC: Intention behind PMLA is Not to Attach all Properties of Person Connected with Crime - (18 Dec 2024)

CRIMINAL

Kerala High Court while hearing a plea seeking quashing of provisional attachment order issued under the PMLA, has observed that the statute never intends to attach or confiscate all properties of a person connected with the crime.

Tags : KERALA HIGH COURT   PMLA   PROVISIONAL ATTACHMENT  

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