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Prevention Of Money Laundering Act-2002 (PMLA-2002)
The division bench of the Honrable Delhi Highcourt has up holds the constitutinal validity of Prevention of Money Laundering Act-2002, U/S 5(1) of (PMLA-2002).This bench dismissed more than 15 pleas including former Himachal CM Shri.Virbhathrasingh,Shri.Sekar Reddy,Rathinam and others. This judgement of the Delhi High Court up holds the rank below the Deputy Director in the enforcement directorate can provisionally attach the property.If the competant officer belives there is any "Proceeds of Crime" or reson to belive such crimes.
