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[Cites 0, Cited by 85] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Prevention of Money-Laundering Act, 2002

(5)[ Where on conclusion of a trial of an offence under this Act, the Special Court finds that the offence of money-laundering has been committed, it shall order that such property involved in the money-laundering or which has been used for commission of the offence of money-laundering shall stand confiscated to the Central Government.