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Bombay HC: Can Treat Predicate Offences Lodged Under BNS as Scheduled Offences under PMLA - (09 Jul 2025)

CRIMINAL

Bombay High Court has held that 'predicate offences' under the Bharatiya Nyaya Sanhita, 2023 (BNS) can be treated as 'scheduled offences' under the stringent Prevention of Money Laundering Act, 2002 (PMLA).

Tags : BOMBAY HIGH COURT   PREDICATE OFFENCES   SCHEDULED OFFENCES  

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