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[Cites 0, Cited by 20] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

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

(a)[ an offence punishable under section 4 and any scheduled offence connected to the offence under that section shall be triable by the Special Court constituted for the area in which the offence has been committed :- [Substituted by Act No. 2 OF 2013]