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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(ua) in The Prevention of Money-Laundering Act, 2002

(ua)[ conditions subject to which a police officer may be authorised to investigate into an offence under sub-section (1-A) of section 45;] [Inserted by Act 20 of 2005, Section 8 (w.e.f. 1.7.2005).]