Section 66 in The Prevention of Money-Laundering Act, 2002
66. Disclosure of information.
- [(1)] [Renumbered by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.] The Director or any other authority specified by him by a general or special order in this behalf may furnish or cause to be furnished to(i)any officer, authority or body performing any functions under any law relating to imposition of any tax, duty or cess or to dealings in foreign exchange, or prevention of illicit traffic in the narcotic drugs and psychotropic substances under the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); or(ii)such other officer, authority or body performing functions under any other law as the Central Government may, if in its opinion it is necessary so to do in the public interest, specify, by notification in the Official Gazette, in this behalf, any information received or obtained by such Director or any other authority, specified by him in the performance of their functions under this Act, as may, in the opinion of the Director or the other authority, so specified by him, be necessary for the purpose of the officer, authority or body specified in clause (i) or clause (ii) to perform his or its functions under that law.(2)[ If the Director or other authority specified under sub-section (1) is of the opinion, on the basis of information or material in his possession, that the provisions of any other law for the time being in force are contravened, then the Director or such other authority shall share the information with the concerned agency for necessary action.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.]
