Section 57(1) in The Prevention of Money-Laundering Act, 2002
(1)Notwithstanding anything contained in this Act or the Code of Criminal Procedure, 1973 (2 of 1974) if, in the course of an investigation into an offence or other proceedings under this Act, an application is made to a Special Court by the Investigating Officer or any officer superior in rank to the Investigating Officer that any evidence is required in connection with investigation into an offence or proceedings under this Act and he is of the opinion that such evidence may be available in any place in a contracting State, and the Special Court, on being satisfied that such evidence is required in connection with the investigation into an offence or proceedings under this Act, may issue a letter of request to a Court or an authority in the contracting State competent to deal with such request to(i)examine facts and circumstances of the case,(ii)take such steps as the Special Court may specify in such letter of request, and(iii)forward all the evidence so taken or collected to the Special Court issuing such letter of request.
