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[Cites 0, Cited by 3] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Prevention of Money-Laundering Act, 2002

(2)Without prejudice to the provisions of sub-section (1), the Central Government may authorise the Director or an Additional Director or a Joint Director or a Deputy Director or an Assistant Director appointed under that sub-section to appoint other authorities below the rank of an Assistant Director.