Section 7 in Prevention of Money-Laundering (Amendment) Act, 2012
7. Amendment of Section 9.-In Section 9 of the principal Act,-
(i)in the opening portion, for the words, brackets and figures "sub-section (6) of Section 8", the words, brackets, figures and letter "sub-section (5) or sub-section (7) of Section 8 or Section 58-B or sub-section (2-A) of Section 60" shall be substituted;(ii)in the first proviso,-(a)for the words "Adjudicating Authority", the words "Special Court or the Adjudicating Authority, as the case may be," shall be substituted;(b)after the words "or seized", the words "or frozen" shall be inserted.
