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Kerala High Court Recommends Parliament to Amend Criminal Procedural Law - (29 Jul 2025)

CRIMINAL

Kerala High Court while hearing a case regarding prosecution of a dissolved company accused of cheating, has recommended Parliament to amend criminal procedural law so as to prosecute a dissolved or struck off company for the offences committed by the company during its existence.

Tags : KERALA HIGH COURT   CRIMINAL PROCEDURAL LAW   STRUCK OFF COMPANY  

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