Fugitive Economic Offenders Act, 2018
भगोड़ा आर्थिक अपराधी अधिनियम, 2018
An Act to provide for measures to deter fugitive economic offenders from evading the process of law in India by staying outside the jurisdiction of Indian courts, to preserve the sanctity of the rule of law in India and for matters connected therewith or incidental thereto.
- Act number
- Act 17 of 2018
- Year
- 2018
- Enacted on
- 31-07-2018
- In force from
- 21-04-2018
- Jurisdiction
- Central Act (India)
- Subjects
- Money Laundering And Anti Corruption
Read the full text of Fugitive Economic Offenders Act, 2018 section by section on LawLens.
Official source: India Code