COURT ARCHIVE

Appellate Tribunal Under Prevention Of Money Laundering Act judgments, 2022

2 judgments · page 1 of 1

Tribunals and Commissions19 Dec 2022Dismissed

Abbeys Realcon LLP Vs Directorate Of Enforcement PMLA, New Delhi

Appellate Tribunal Under Prevention Of Money Laundering Act · (2022) 12 ATPMLA CK 0001

Prevention of Money-laundering (Maintenance of Records) Rules, 2005 — Rule 6(2)Prevention of Money-laundering (Appointment and Conditions of Service of Chairperson and Members of the Adjudicating Authorities) Rules, 2007 — Rule 3Prevention Of Money Laundering Act, 2002 — Section 5, 6, 6(2), 6(3), 6(5)(a), 6(5)(b), 6(6), 6(7), 6(15), 11(1), 11(3)