Section 3 in The Prevention of Money-Laundering Act, 2002
3. Offence of money-laundering.
- Whosoever directly or indirectly attempts to indulge or knowingly assists or knowingly is a party or is actually involved in any process or activity connected with the [proceeds of crime including its concealment, possession, acquisition or use and projecting or claiming] [Substituted for the words "proceeds of crime and projecting" by Act No. 2 OF 2013] it as untainted property shall be guilty of offence of money-laundering.
