Section 60(1) in The Prevention of Money-Laundering Act, 2002
(1)Where the Director has made an order for attachment of any [property under section 5 or for freezing under sub-section (J A) of section 17 or where an Adjudicating Authority has made an order relating to a property under section 8 or where a Special Cour t has made an order of confiscation relating to a property under sub-section (5) or sub section (6) of section 8] [Substituted for the words "property under section 5 or where an Adjudicating Authority has made an order confirming such attachment or confiscation of any property under section 8" by Act No. 2 OF 2013], and such property is suspected to be in a contracting State, the Special Court, on an application by the Director or the Administrator appointed under sub-section (1) of section 10, as the case may be, may issue a letter of request to a Court or an authority in the contracting State for execution of such order.
