Section 59(2) in The Prevention of Money-Laundering Act, 2002
(2)Where a Special Court, in relation to an offence punishable under section 4 has received for service or execution(a)a summons to an accused person, or(b)a warrant for the arrest of an accused person, or(c)a summons to any person requiring him to attend and produce a document or other thing, or to produce it, or(d)a search-warrant, issued by a Court, Judge or Magistrate in a contracting State, it shall cause the same to be served or executed as if it were a summons or warrant received by it from another Court in the said territories for service or execution within its local jurisdiction; and where(i)a warrant of arrest has been executed, the person arrested shall, be dealt with in accordance with the procedure specified under section 19;(ii)a search warrant has been executed, the things found in this search shall, so far as possible, be dealt with in accordance with the procedure specified under sections 17 and 18:Provided that in a case where a summon or search warrant received from a contracting State has been executed, the documents or other things produced or things found in the search shall be forwarded to the Court issuing the summons or search-warrant through such authority as the Central Government may, by notification, specify in this behalf.
