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Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption - (06 Oct 2026)

CRIMINAL

Madras High Court suggested amending the Prevention of Corruption Act to mandate attachment of properties suspected to be acquired through corruption during pending proceedings, observing that such a deterrent measure could prevent officials from enjoying the proceeds of corruption.

Tags : PREVENTION OF CORRUPTION ACT; ATTACHMENT; PROPERTIES  

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