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[Cites 0, Cited by 6] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(b) in The Prevention of Money-Laundering Act, 2002

(b)a Bench may be constituted by the Chairperson of the Adjudicating Authority with one or two Members as the Chairperson of the Adjudicating Authority may deem fit;