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[Cites 0, Cited by 6] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(b) in The Prevention of Money-Laundering Act, 2002

(b)[ become final after an order of confiscation is passed under sub-section (5) or sub-section (7) of section 8 or section 5 8 B or sub-section (2A) of section 60 by the Adjudicating Authority] [Substituted by Act No. 2 OF 2013];