Section 45(2) in The Prevention of Money-Laundering Act, 2002
(2)The limitation on granting of bail specified in [***] [The words "clause (b)" omitted by Act 20 of 2005, Section 7 (w.e.f. 1.7.2005).] of sub-section (1) is in addition to the limitations under the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force on granting of bail.
