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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(j) in Prevention of Money-Laundering (Amendment) Act, 2012

(j)putting all the offences listed in Part A and Part B of the Schedule to the aforesaid Act into Part A of that Schedule instead of keeping them in two Parts so that the provisions of monetary threshold does not apply to the offences.