Section 8 in Prevention of Money-Laundering (Amendment) Act, 2012
8. Amendment of Section 10.-In Section 10 of the principal Act, in sub-section (2), for the words, brackets and figures "sub-section (6) of Section 8", the words brackets, figures and letters "sub-section (5) or sub-section (6) or sub-section (7) of Section 8 or Section 58-B or sub-section (2-A) of Section 60" shall be substituted.
