Section 59(1) in The Prevention of Money-Laundering Act, 2002
(1)Where a Special Court, in relation to an offence punishable under section 4, desires that(a)a summons to an accused person, or(b)a warrant for the arrest of an accused person, or(c)a summons to any person requiring him to attend and produce a document or other thing, or to produce a document or other thing, or to produce it, or(d)a search-warrant, issued by it shall be served or executed at any place in any contracting State, it shall send such summons or warrant in duplicate in such form, to such Court, Judge or Magistrate through such authorities, as the Central Government may, by notification, specify in this behalf and that Court, Judge or Magistrate, as the case may be, shall cause the same to be executed.
