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[Cites 0, Cited by 8] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Prevention of Money-Laundering Act, 2002

(2)An Adjudicating Authority shall consist of a Chairperson and two other Members:Provided that one Member each shall be a person having experience in the field of law, administration, finance or accountancy.