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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in Prevention of Money-Laundering (Amendment) Act, 2012

(5)After passing of an order of confiscation under sub-section (5) or sub-section (7) of Section 8, the Adjudicating Authority shall direct the release of the records to the person from whom such records were seized.