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Delhi HC: PMLA Attachment Confirmation Doesn’t Authorize Property Retention without Valid Order - (29 Sep 2025)

CRIMINAL

Delhi High Court observed that under Section 8(3) of the PMLA, confirmation of attachment of property involved in money laundering does not authorize its retention. Retention requires a valid order under Section 20, emphasizing that attachment confirmation alone is insufficient to hold the property.

Tags : PROPERTY   MONEY LAUNDERING   RETENTION  

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