Section 58 in The Prevention of Money-Laundering Act, 2002
58. Assistance to a contracting State in certain cases.
- Where a letter of request is received by the Central Government from a Court or authority in a contracting State requesting for investigation into an offence or proceedings under this Act and forwarding to such Court or authority any evidence connected therewith, the Central Government may forward such letter of request to the Special Court or to any authority under the Act as it thinks fit for execution of such request in accordance with the provisions of this Act or as the case may be, any other law for the time being in force.
