Section 55 in The Prevention of Money-Laundering Act, 2002
55. Definitions.
- In this Chapter, unless the context otherwise requires,(a)contracting State means any country or place outside India in respect of which arrangements have been made by the Central Government with the Government of such country through a treaty or otherwise;(b)identifying includes establishment of a proof that the property was derived from, or used in the commission of an offence under section 3;(c)tracing means determining the nature, source, disposition, movement, title or ownership of property.
