Section 60(2) in The Prevention of Money-Laundering Act, 2002
(2)Where a letter of request is received by the Central Government from a Court or an authority in a contracting State requesting [attachment, seizure, freezing or confiscation] [Substituted for the words "attachment or confiscation" by Act No. 2 OF 2013] of the property in India, derived or obtained, directly or indirectly, by any person from the commission of an offence under [a corresponding law] [Substituted for the words "section 3" by Act No. 2 OF 2013] committed in that contracting State, the Central Government may forward such letter of request to the Director, as it thinks fit, for execution in accordance with the provisions of this Act.
