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[Cites 0, Cited by 1] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(4) in The Prevention of Money-Laundering Act, 2002

(4)[ Notwithstanding anything contained in clause (c) of sub-section (2), a person who intentionally disobeys any direction issued under section 50 shall also be liable to be proceeded against under section 174 of the Indian Penal Code.] [Inserted by Act No. 2 OF 2013].