- In section 20 of the Money-laundering Act, -(i)in sub-section (5), for the words "the Court or the Adjudicating Authority, as the case may be", the words "Special Court" shall be substituted;(ii)in sub-section (6), -(a)for the word "Court", the words "Special Court" shall be substituted;(b)after the words "ninety days from the date of", the words "receipt of" shall be inserted.
