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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3) in The Prevention of Money-Laundering Act, 2002

(3)An order made by the Appellate Tribunal under this Act shall be executable by the Appellate Tribunal as a decree of civil Court and, for this purpose, the Appellate Tribunal shall have all the powers of a civil Court.