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[Cites 0, Cited by 9] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5) in The Prevention of Money-Laundering Act, 2002

(5)Any inquiry, investigation or survey referred to in sub-section (4) shall be carried out by an authority mentioned in sub-section (3) in accordance with such directions issued in accordance with the provisions of this Act.