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SC: Act of Money Laundering Extends so Long as the Proceeds of Crime are Concealed - (18 Mar 2025)

CRIMINAL

SC has observed that it is well established that offences under the PMLA, 2002 are of a continuing nature, and the act of money laundering does not conclude with a single instance but extends so long as the proceeds of crime are concealed, used, or projected as untainted property.

Tags : SUPREME COURT   MONEY LAUNDERING   UNTAINTED PROPERTY  

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