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Union of India - Section

Section 30 in The Adjudicating Authority (Procedure) Regulations, 2013

30. Endorsement of a copy.

- Every copy shall bear the following particulars, namely:-(i)Number of the application entered in the register;(ii)Name of the applicant;(iii)Day, month and year of the application;(iv)Amount of copying fee paid;(v)Name of the copyist;(vi)Date fixed for issue of copy;(vii)Date on which copy was ready;(viii)Date of notice to applicant;(ix)Date of delivery or posting of the copy.[Annexure 1 [Substituted by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)]Time and place of dispatch and receipt of electronic record
(1)Save as otherwise agreed to between the originator and the addressee, the dispatch of an electronic record occurs when it enters a computer resource outside the control of the originator.
(2)Save as otherwise agreed between the originator and the addressee, the time of receipt of electronic record shall be determined as follows, namely:-
(a)If the addressee has designated a computer resource for the purpose of receiving electronic records-
(i)Receipt occurs at the time when the electronic, record enters the addressee:
(ii)If the electronic record is sent to a computer resource of the addressee that is not the designated computer resource, receipt occurs at the time when the electronic record is retrieved by the addressee:
(b)If the addressee has not designated a computer resource along with specified timings, if any, receipt occurs when the electric record enters the computer resources of the addressee.
(3)Save as otherwise agreed to between the originator and the addressee, an electronic record is deemed to the dispatched at the place where the originator has his place of business, and is deemed to be received at the place where the addressee has his place of business.
(4)The provisions of sub-sections (2) shall apply notwithstanding that the place where the computer resource is located may be different from the place where the electronic record is deemed to have been received under sub-section (3).
(5)For the purposes of this section,-
(a)If the originator of the addressee has more than one place of business, the principal place of business, shall be the place of business:
(b)If the originator or the addressee does not have a place of business, his usual place of residence shall be deemed to be the place of business;
(c)"usual place of residence", in relation to a body corporate, means the place where it is registered.]
Form 1[see regulation 6]Receipt SlipAn application / complaint has been received on ........................ from Shri ............Signature of Authorized Official / OfficerForm 2[see regulation 10(1)]Daily Cause ListAdjudicating AuthorityDate:
Serial Number Application Number Name of Applicant or Complainant Name of Defendants Name of Applicant's or Complainant's Counsel Name of Defendant's Counsel Posted for
1 2 3 4 5 6 7
 
Form 3[see regulation 13(1)]Before the Adjudicating AuthorityUnder the Prevention of Money - Laundering Act, 2002)New DelhiNotice to Show Cause.....................................................ComplainantVersus..................................................... DefendantsAbove named Complainant has filed a complaint under sub-section (5) of section 5 of the Prevention of Money-laundering Act, 2002 (15 of 2003) against you.You are called upon to indicate the source of your income, earning or assets out of which or by means of which you have acquired the property attached under sub-section (1) of section 5 of the Prevention of Money laundering Act (15 of 2003), 2002 the evidence on which you rely and other relevant information and particulars and show cause why all or any of such property should not be declared to be the properties involved in money laundering and consequently why the attachment order should not be confirmed.orYou are called upon to show cause why the provisional attachment order in respect of properties should not be confirmed as representing proceeds of crime being value of properties involved in money laundering.You are directed to appear before the Adjudicating Authority in person or through an advocate/authorized representative, duly instructed on ....... day of ........... year .......... at (time) .......... , at(place) ............. , failing which the Complaint shall be heard and decided in your absence.Given under my hand and the seal of the Adjudicating Authority, this .......... day of ................Registrar/Administrative OfficerAdjudicating Authorityaddress: ...............................................................................................Date: ...............SealForm 4[see regulation 13(1)]Before the Adjudicating Authority(Under the Prevention of Money-Laundering Act, 2002)New DelhiNotice To Show Cause.............................................. ApplicantVersus.............................................. DefendantsAbove named applicant has filed an application under section (10) of section 18 read with section 17(4) of Prevention of Money Laundering Act 2002 (15 of 2003) against you.You are called upon to show cause why the properties or records seized or frozen under section 17 should not be retained as involved in money laundering and required for the purposes of confiscation under Prevention of Money-laundering Act 2002 (15 of 2003).You are directed to appear before the Adjudicating Authority in person or through an advocate/authorized representative, duly instructed on ........... day of .......... year .......... at (time) .......... , at (place) .......... , failing which the Application shall be heard and decided in your absence.Given under my hand and the seal of the Adjudicating Authority, this ............... day of .................Registrar / Administrative OfficerAdjudicating AuthorityAddress: ..................................................................Date: .......................SealForm 5[see regulation 13(1)]Before the Adjudicating Authority(Under the Prevention of Money - Laundering Act, 2002)New DelhiNotice to Show Cause(Under the 3rd proviso of Section 8(1) of Prevention of Money laundering Act, 2002)........................... Applicant/ ComplainantVersus.................................................. DefendantsAbove named Complainant has filed a complaint under sub-section (5) of section 5 of the Prevention of Money Laundering Act, 2002 (15 of 2003).Above named applicant has filed an application under section (10) of section 18 read with section 17(4) of Prevention of Money Laundering Act 2002 (15 of 2003) against you.Whereas it appears that you have claimed the property provisionally attached under section 5(1) or seized or frozen under section 17 of Prevention of Money - laundering Act 2002 (15 of 2003).You are hereby called upon to indicate and to show cause why such Property/properties should not be declared to be the properties involved in money laundering, and why the order of provisional attachment or seizure or frozen should not be confirmed.You are directed to appear before the Adjudicating Authority, Prevention of Money Laundering, in person or through an advocate/authorized representative, duly instructed on ........... day of .......... year .......... at (time) ....... , at (place) .......... , failing which the application/complaint shall be heard and decided in your absence.Given under my hand and the seal of the Adjudicating Authority, this ................. day of ................Registrar / Administrative OfficerAdjudicating AuthorityAddress: ....................................................................Date:...............SealForm 6Summons to witness[See Regulation 13(1)](under section 11 of Prevention of Money - laundering Act, 2002)Ref:- OC./ OA No .................. of (year) ............................................. Joint DirectorVs .......................................... DefendantsTo........................................................................................................................................................................................Whereas your attendance is required to examine you on oath / for production of records / for receiving evidence on affidavit in the above mentioned case you are hereby required to appear personally / through Authorized Representative before this Authority on the ................ day of ............... at ................... o'clock and to bring with you or to send to this Authority the records mentioned hereunder.If you fail to comply with this order without lawful excuse, you will be subject to the consequences of non attendance laid down in rule 12 of Order XVI of the Code of Civil Procedure, 1908.Given under may hand and the seal of the court, this .............. day of................RegistrarAdjudicating AuthorityNote: (1) If you are summoned only to produce a document and not to give evidence, you shall be deemed to have complied with the summons if you cause such document to be produced in this court on the day and hour aforesaid.
(2)Details of records to be produced: -