Section 28(4) in The Prevention of Money-Laundering Act, 2002
(4)[The Chairperson or a Member holding a post as such in any other Tribunal, established under any law for the time being in force, in addition to his being the Chairperson or a Member of that Tribunal, may be appointed as the Chairperson or a Member, as the case may be, of the Appellate Tribunal under this Act.] [Inserted by Act 20 of 2005, Section 3 (w.e.f. 1.7.2005).]
