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Gauhati HC Differs on Whether ED’s ‘Reason To Believe’ For Property Attachment is Confidential - (29 Jun 2026)

PROPERTY

Gauhati High Court single judge differed with a coordinate Bench on whether the ED’s ‘reason to believe’ under Section 5 of PMLA for property attachment is confidential, holding there is no such restriction and it must be furnished to the affected person sooner or later.

Tags : PROPERTY; ATTACHMENT; CONFIDENTIAL  

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