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Delhi HC Rejects Black Money Act Challenge, Imposes Rs. 60,000 Costs over Prosecution Avoidance - (13 Aug 2026)

CONSTITUTION

Delhi High Court dismissed challenges to the constitutional validity of the proviso to Section 3(1) and Section 72(c) of the Black Money Act, holding them to be a “subterfuge to obviate prosecution,” and imposed costs of Rs. 20,000 on each petitioner.

Tags : BLACK MONEY; PROSECUTION; PETITIONER  

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