Section 72(1)(b) in The Prevention of Money-Laundering Act, 2002

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Union of India - Subsection

Section 72(1)(b) in The Prevention of Money-Laundering Act, 2002

(b)any appeal has been preferred to the Appellate Tribunal, and

(i)in a case referred to in clause (a), such person dies or is adjudicated an insolvent before preferring an appeal to the Appellate Tribunal; or

(ii)in a case referred to in clause (b), such person dies or is adjudicated an insolvent during the pendency of the appeal, hen, it shall be lawful for the legal representatives of such person or the official assignee or the official receiver, as the case may be, to prefer an appeal to the Appellate Tribunal or as the case may be, to continue the appeal before the Appellate Tribunal, in place of such person and the provisions of section 26 shall, so far as may be, apply, or continue to apply, to such appeal.

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Union of India - Subsection

Section 72(1)(b) in The Prevention of Money-Laundering Act, 2002