Section 17 in Prevention of Money-Laundering (Amendment) Act, 2012
17. Amendment of Section 22.-In Section 22 of the principal Act, in sub-section (1), after the words "a survey or a search,", the words "or where any record or property is produced by any person or has been resumed or seized from the custody or control of any person or has been frozen under this Act or under any other law for the time being in force," shall be inserted.
