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[Cites 0, Cited by 4] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Prevention of Money-Laundering Act, 2002

(1)The Central Government shall, by notification, appoint [an Adjudicating Authority] [Substituted by Act 21 of 2009, Section 4, for "one or more Adjudicating Authorities".] to exercise jurisdiction, powers and authority conferred by or under this Act.