Section 66(2) in The Prevention of Money-Laundering Act, 2002
(2)[ If the Director or other authority specified under sub-section (1) is of the opinion, on the basis of information or material in his possession, that the provisions of any other law for the time being in force are contravened, then the Director or such other authority shall share the information with the concerned agency for necessary action.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.]
