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Delhi HC: PMLA Can Apply Even if the Scheduled Offence Occurred Before the Law Came Into Force - (17 Mar 2026)

PROPERTY

Delhi High Court held that the Prevention of Money Laundering Act can apply even if the scheduled offence occurred before the Act’s commencement, as long as the accused continued to possess or use the crime proceeds after the law came into force.

Tags : SCHEDULED OFFENCE   LAW   PREVENTION OF MONEY LAUNDERING ACT  

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