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[Cites 0, Cited by 172] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(u) in The Prevention of Money-Laundering Act, 2002

(u)proceeds of crime means any property derived or obtained, directly or indirectly, by any person as a result of criminal activity relating to a scheduled offence or the value of any such property;