Section 17(4) in The Prevention of Money-Laundering Act, 2002
(4)[ The authority seizing any record or property under sub-section (I) or freezing any record or property under sub-section (J A) shall, within a period of thirty days from such seizure or freezing, as the case may be, file an application, requesting for retention of such record or property seized under sub-section (1) or for continuation of the order of freezing served under sub-section (1 A), before the Adjudicating Authority.] [Substituted by Act No. 2 OF 2013]
