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Delhi High Court: SC’s COVID Limitation Extensions Apply to Attachment Proceedings under PMLA - (26 Sep 2025)

CIVIL

Delhi HC ruled that the Supreme Court’s suo motu directions extending limitation periods due to the COVID-19 pandemic also apply to the adjudication and confirmation of attachment of properties under Sec 8 Prevention of Money Laundering Act, ensuring timely proceedings despite pandemic-related delay

Tags : ATTACHMENT   COVID   SUO MOTU  

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