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[Cites 0, Cited by 33] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1)(b) in The Prevention of Money-Laundering Act, 2002

(b)a Special Court may, [- - -] [The words "upon perusal of police report of the facts which constitute an offence under this Act or" omitted by Act 20 of 2005, Section 6 (w.e.f. 1.7.2005).] upon a complaint made by an authority authorised in this behalf under this Act take [cognizance of offence under section 3, without the accused being committed to it for trial] [Substituted for the words "cognizance of the offence for which the accused is committed to it for trial" by Act No. 2 OF 2013].