Section 5(3) in The Prevention of Money-Laundering Act, 2002
(3)Every order of attachment made under sub-section (1) shall cease to have effect after the expiry of the period specified in that sub-section or on the date of an order made under [sub-section (3)] [Substituted 'sub-section (2)' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.] of section 8, whichever is earlier.
