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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(5) in The Adjudicating Authority (Procedure) Regulations, 2013

(5)For the purposes of this section,-
(a)If the originator of the addressee has more than one place of business, the principal place of business, shall be the place of business:
(b)If the originator or the addressee does not have a place of business, his usual place of residence shall be deemed to be the place of business;
(c)"usual place of residence", in relation to a body corporate, means the place where it is registered.]
Form 1[see regulation 6]Receipt SlipAn application / complaint has been received on ........................ from Shri ............Signature of Authorized Official / OfficerForm 2[see regulation 10(1)]Daily Cause ListAdjudicating AuthorityDate:
Serial Number Application Number Name of Applicant or Complainant Name of Defendants Name of Applicant's or Complainant's Counsel Name of Defendant's Counsel Posted for
1 2 3 4 5 6 7
 
Form 3[see regulation 13(1)]Before the Adjudicating AuthorityUnder the Prevention of Money - Laundering Act, 2002)New DelhiNotice to Show Cause.....................................................ComplainantVersus..................................................... DefendantsAbove named Complainant has filed a complaint under sub-section (5) of section 5 of the Prevention of Money-laundering Act, 2002 (15 of 2003) against you.You are called upon to indicate the source of your income, earning or assets out of which or by means of which you have acquired the property attached under sub-section (1) of section 5 of the Prevention of Money laundering Act (15 of 2003), 2002 the evidence on which you rely and other relevant information and particulars and show cause why all or any of such property should not be declared to be the properties involved in money laundering and consequently why the attachment order should not be confirmed.orYou are called upon to show cause why the provisional attachment order in respect of properties should not be confirmed as representing proceeds of crime being value of properties involved in money laundering.You are directed to appear before the Adjudicating Authority in person or through an advocate/authorized representative, duly instructed on ....... day of ........... year .......... at (time) .......... , at(place) ............. , failing which the Complaint shall be heard and decided in your absence.Given under my hand and the seal of the Adjudicating Authority, this .......... day of ................Registrar/Administrative OfficerAdjudicating Authorityaddress: ...............................................................................................Date: ...............SealForm 4[see regulation 13(1)]Before the Adjudicating Authority(Under the Prevention of Money-Laundering Act, 2002)New DelhiNotice To Show Cause.............................................. ApplicantVersus.............................................. DefendantsAbove named applicant has filed an application under section (10) of section 18 read with section 17(4) of Prevention of Money Laundering Act 2002 (15 of 2003) against you.You are called upon to show cause why the properties or records seized or frozen under section 17 should not be retained as involved in money laundering and required for the purposes of confiscation under Prevention of Money-laundering Act 2002 (15 of 2003).You are directed to appear before the Adjudicating Authority in person or through an advocate/authorized representative, duly instructed on ........... day of .......... year .......... at (time) .......... , at (place) .......... , failing which the Application shall be heard and decided in your absence.Given under my hand and the seal of the Adjudicating Authority, this ............... day of .................Registrar / Administrative OfficerAdjudicating AuthorityAddress: ..................................................................Date: .......................SealForm 5[see regulation 13(1)]Before the Adjudicating Authority(Under the Prevention of Money - Laundering Act, 2002)New DelhiNotice to Show Cause(Under the 3rd proviso of Section 8(1) of Prevention of Money laundering Act, 2002)........................... Applicant/ ComplainantVersus.................................................. DefendantsAbove named Complainant has filed a complaint under sub-section (5) of section 5 of the Prevention of Money Laundering Act, 2002 (15 of 2003).Above named applicant has filed an application under section (10) of section 18 read with section 17(4) of Prevention of Money Laundering Act 2002 (15 of 2003) against you.Whereas it appears that you have claimed the property provisionally attached under section 5(1) or seized or frozen under section 17 of Prevention of Money - laundering Act 2002 (15 of 2003).You are hereby called upon to indicate and to show cause why such Property/properties should not be declared to be the properties involved in money laundering, and why the order of provisional attachment or seizure or frozen should not be confirmed.You are directed to appear before the Adjudicating Authority, Prevention of Money Laundering, in person or through an advocate/authorized representative, duly instructed on ........... day of .......... year .......... at (time) ....... , at (place) .......... , failing which the application/complaint shall be heard and decided in your absence.Given under my hand and the seal of the Adjudicating Authority, this ................. day of ................Registrar / Administrative OfficerAdjudicating AuthorityAddress: ....................................................................Date:...............SealForm 6Summons to witness[See Regulation 13(1)](under section 11 of Prevention of Money - laundering Act, 2002)Ref:- OC./ OA No .................. of (year) ............................................. Joint DirectorVs .......................................... DefendantsTo........................................................................................................................................................................................Whereas your attendance is required to examine you on oath / for production of records / for receiving evidence on affidavit in the above mentioned case you are hereby required to appear personally / through Authorized Representative before this Authority on the ................ day of ............... at ................... o'clock and to bring with you or to send to this Authority the records mentioned hereunder.If you fail to comply with this order without lawful excuse, you will be subject to the consequences of non attendance laid down in rule 12 of Order XVI of the Code of Civil Procedure, 1908.Given under may hand and the seal of the court, this .............. day of................RegistrarAdjudicating AuthorityNote: (1) If you are summoned only to produce a document and not to give evidence, you shall be deemed to have complied with the summons if you cause such document to be produced in this court on the day and hour aforesaid.