Section 73(2)(a) in The Prevention of Money-Laundering Act, 2002

[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(a) in The Prevention of Money-Laundering Act, 2002

(a)the form in which records referred to in this Act may be maintained;

(aa)[ the manner of provisional attachment of property under sub-section (I) of section 5;] [Inserted by Act No. 2 OF 2013]