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SC: Confiscation Proceedings Can Continue Against Wife of Deceased Public Servant with Illicit Asset - (23 Mar 2026)

CRIMINAL

Supreme Court observed that even after the death of a public servant with disproportionate assets, confiscation proceedings under the Bihar Special Courts Act, 2009, can continue against his wife, who is not a public servant, to recover the illicitly amassed wealth.

Tags : CONFISCATION PROCEEDINGS   BIHAR SPECIAL COURTS ACT   PUBLIC SERVANT  

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