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[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(c) in The Prevention of Money-Laundering Act, 2002

(c)taking into account all relevant materials placed on record before him, by an order, record a finding whether all or any of the properties referred to in the notice issued under sub-section (1) are involved in money-laundering: