Section 10(2) in The Prevention of Money-Laundering Act, 2002
(2)The Administrator appointed under sub-section (1) shall receive and manage the property in relation to which an order has been made under [sub-section (5) or sub-section (6) or sub-section (7) of section 8 or section 58B or sub-section (2A) of section 60] [Substituted for the words "sub-section (6) of section 8" by Act No. 2 OF 2013] in such manner and subject to such conditions as may be prescribed.
