Section 12 in Prevention of Money-Laundering (Amendment) Act, 2012
12. Substitution of new section for Section 14.-For Section 14 of the principal Act, the following section shall be substituted, namely-
"14. No civil or criminal proceedings against reporting entity, its directors and employees in certain cases.-Save as otherwise provided in Section 13, the reporting entity, its directors and employees shall not be liable to any civil or criminal proceedings against them for furnishing information under clause (b) of sub-section (1) of Section 12.".
