Section 2(l) in The Karnataka Prevention Of Dangerous Activities Of Acid Attackers, Bootleggers, Depredator Of Environment, Digital Offenders, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Land-Grabbers, Money Launderers, Sexual Predator And Video Or Audio Pirates, 1985
(l)"Money Launderer" means a person who by any direct act by which he derives pecuniary benefits for himself or for any other person commits or abets any of the offences specified in Part-A of the Schedule of the Prevention of Money Laundering Act, 2002;
