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[Cites 0, Cited by 49] [Section 45(1)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1)(ii) in The Prevention of Money-Laundering Act, 2002

(ii)where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail: