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Supreme Court: Enforcement Directorate Cannot Act Like a "Crook" - (08 Aug 2025)

CRIMINAL

Supreme Court while flagging the low conviction rates in cases under the Prevention of Money Laundering Act, 2002, has stated that Enforcement Directorate cannot act like a "crook" and has to act "within the four corners of law".

Tags : SUPREME COURT   ENFORCEMENT DIRECTORATE   CROOK  

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