Section 21(6) in Prevention of Money-Laundering (Amendment) Act, 2012
(6)Where an order releasing the records has been made by the court under sub-section (6) of Section 8 or by the Adjudicating Authority under Section 58-B or sub-section (2-A) of Section 60, the Director or any other officer authorised by him in this behalf may withhold the release of any such record for a period of ninety days from the date of such order, if he is of the opinion that such record is relevant for the appeal proceedings under this Act.".
