Section 2 in The Prevention of Money-laundering (Restoration of Confiscated Property) Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Prevention of Money-laundering Act, 2002 (15 of 2003);(b)"claimant" means a person who has acted in good faith and has suffered a quantifiable loss as a result of the offense of Money-laundering despite having taken all reasonable precautions, and is not involved in the offense of money-laundering;(c)Words and expressions used in these rules and not defined but defined in the Act, shall have the meanings respectively assigned to them the Act.
