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[Cites 0, Cited by 9] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(15) in The Prevention of Money-Laundering Act, 2002

(15)The Adjudicating Authority shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and, subject to the other provisions of this Act, the Adjudicating Authority shall have powers to regulate its own procedure.