Section 19 in Prevention of Money-Laundering (Amendment) Act, 2012
19. Amendment of Section 24.-For Section 24 of the principal Act, the following section shall be substituted, namely-
"24. Burden of Proof.-In any proceeding relating to proceeds of crime under this Act,-(a)in the case of a person charged with the offence of money-laundering under Section 3, the Authority or court shall, unless the contrary is proved, presume that such proceeds of crime are involved in money-laundering; and(b)in the case of any other person the Authority or court, may presume that such proceeds of crime are involved in money-laundering.".
