Section 64 in The Prevention of Money-Laundering Act, 2002
64. Cognizance of offences.
(1)No Court shall take cognizance of any offence under section 62 or sub-section (1) of section 63 except with the previous sanction of the Central Government.(2)The Central Government shall, by an order either give sanction or refuse to give sanction within ninety days of the receipt of the request in this behalf.
