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[Cites 0, Cited by 3] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(6) in The Prevention of Money-Laundering Act, 2002

(6)The appeal filed before the Appellate Tribunal under sub-section (1) or sub-section (2) shall be dealt with by it as expeditiously as possible and endeavour shall be made by it to dispose of the appeal finally within six months from the date of filing of the appeal.