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Delhi High Court: Assets From Illegal Cricket Betting are Proceeds of Crime Attachable by ED - (26 Nov 2025)

CRIMINAL

Delhi High Court held that although cricket betting is not an independent predicate offence under the PMLA, the Enforcement Directorate can still attach property generated from such illegal activity, noting that Section 2(1)(u) of the Act gives a broad definition of proceeds of crime.

Tags : ASSETS   CRICKET BETTING   CRIME  

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