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Calcutta High Court: Serving a Show-Cause Notice Via Email is Valid under PMLA Regulations - (18 Mar 2026)

CIVIL

Calcutta HC held that under Prevention of Money Laundering Act, the Adjudicating Authority must verify at the outset that all relied-upon documents are supplied to the noticee. While declining to quash the Section 8(1) show-cause notice, the court directed compliance with procedural safeguards.

Tags : SHOW-CAUSE NOTICE   EMAIL   PREVENTION OF MONEY LAUNDERING ACT  

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