Section 2(1)(d) in The Prevention of Money-Laundering Act, 2002

[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Prevention of Money-Laundering Act, 2002

(d)attachment means prohibition of transfer, conversion, disposition or movement of property by an order issued under Chapter III;

(da)[ authorised person means an authorised person as defined in clause (c) of section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999);] [Inserted by Act 21 of 2009, Section 2.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(1)(d) in The Prevention of Money-Laundering Act, 2002