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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1)(d) in The Prevention of Money-Laundering Act, 2002

(d)a search-warrant, issued by it shall be served or executed at any place in any contracting State, it shall send such summons or warrant in duplicate in such form, to such Court, Judge or Magistrate through such authorities, as the Central Government may, by notification, specify in this behalf and that Court, Judge or Magistrate, as the case may be, shall cause the same to be executed.