Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 4 in The Prevention of Money-laundering (Restoration of Confiscated Property) Rules, 2016 4. Interpretation. - If any question arises relating to the interpretation of these rules, the matter shall be referred to the Central Government.
