Section 56(1) in The Prevention of Money-Laundering Act, 2002
(1)The Central Government may enter into an agreement with the Government of any country outside India for(a)enforcing the provisions of this Act;(b)exchange of information for the prevention of any offence under this Act or under the corresponding law in force in that country or investigation of cases relating to any offence under this Act,and may, by notification in the Official Gazette, make such provisions as may be necessary for implementing the agreement.
