Section 16(5) in Prevention of Money-Laundering (Amendment) Act, 2012
(5)After passing the order of confiscation under sub-section (5) or sub-section (7) of Section 8, the Court or the Adjudicating Authority, as the case may be, shall direct the release of all property other than the property involved in money-laundering to the person from whom such property was seized or the persons entitled to receive it.
