1st March, 2024 saw the release of the much-awaited book on ‘Money Laundering: Prevention, Law & Practice’ by Abhijeet Sharma, an advocate practicing in the Rajasthan High Court. Published by EBC, this book is a one-of-a-kind treatise on the subject covering all topics in detail.
The book release took place at the prestigious HCM RIPA in Jaipur and was attended by an august gathering which consisted of the who’s who of the legal world.
The chief guest for the event was Justice Ajay Rastogi, former Judge, Supreme Court of India. He rued the fact that in 18 years of PMLA coming into force there hasn’t been much progress with respect to justice done. Out of 3800 cases registered till date, only 13 decisions have been final.
Justice Sameer Jain, Judge, Rajasthan High Court said both readers who have extensive knowledge as well as those who have elementary knowledge will benefit from reading this book.
Justice MN Bhandari, retired judge of the Rajasthan High Court delved into the history of PMLA and mentioned how even an individual can file a complaint under PMLA which can then be taken by the enforcement directorate.
Mr Rajdeepak Rastogi, Additional Solicitor General of Rajasthan, congratulated the author and said that Mr Sharma had written the most concise and precise book on the subject. He also spoke about the history of PMLA and how the 2013 amendment has given teeth to the law.
Surendra Malik, Chief Editor of SCC Online also congratulated the author on the release of his book and wished him a long and fruitful career in legal academia.
The event ended with the final words by the author, Mr Abhijeet Sharma who spoke about his experience in writing the book and thanked his friends and well-wishers for attending the function.
The book delves into the complexities of this issue, offering insights into the prevention of money laundering, international efforts to combat it, and emerging concepts such as cyber-laundering and digital payment systems. The role of accountants and legal professionals in curbing money laundering is also discussed, making this book essential for legal professionals and enlightening for students of law. With its authoritative and concise commentary, this book serves as a valuable resource for both the Bench and the Bar and will also be enlightening for students of law and legal professionals who are torchbearers of the nation. In a letter to the author, Justice PK Lohra, the Lokayukta of Rajasthan, said that the book will be an invaluable resource to understand nuances of this critical subject matter. He wrote that the author’s insights and expertise will undoubtedly shed light on the challenges and implications of money laundering in today’s world.
Buy your copy here: Money Laundering: Prevention, Law & Practice
