Section 18A(1) in The Prevention of Corruption Act, 1988
(1)Save as otherwise provided under the Prevention of Money Laundering Act, 2002,(15 of 2003) the provisions of the Criminal Law Amendment Ordinance, 1944 (38 of 1944) shall, as far as may be, apply to the attachment, administration of attached property and execution of order of attachment or confiscation of money or property procured by means of an offence under this Act.
