Section 25 in Prevention of Money-Laundering (Amendment) Act, 2012
25. Amendment of Section 60.-In Section 60 of the principal Act,-
(i)in sub-section (1), for the words and figures "property under Section 5 or where an Adjudicating Authority has made an order confirming such attachment or confiscation of any property under Section 8", the words, figures, brackets and letter "property under Section 5 or for freezing under sub-section (1-A) of Section 17 or where an Adjudicating Authority has made an order relating to a property under Section 8 or where a Special Court has made an order of confiscation relating to a property under sub-section (5) or sub-section (6) of Section 8" shall be substituted;(ii)in sub-section (2),-(a)for the words "attachment or confiscation", the words "attachment, seizure, freezing or confiscation" shall be substituted;(b)for the words and figure "Section 3", the words "a corresponding law" shall be substituted;(iii)after sub-section (2), the following sub-section shall be inserted, namely-"(2-A) Where on closure of the criminal case or conclusion of trial in a criminal court outside India under the corresponding law of any other country, such court finds that the offence of money-laundering under the corresponding law of that country has been committed, the Adjudicating Authority shall, on receipt of an application from the Director for execution of confiscation under sub-section (2), order, after giving notice to the affected persons, that such property involved in money-laundering or which has been used for commission of the offence of money-laundering stand confiscated to the Central Government.".
