Section 21(1) in The Prevention of Money-Laundering Act, 2002
(1)Where any records have been seized, under section 17 or section 1 8 or frozen under sub-section (1 A) of section 17 and the Investigating Officer or any other officer authorised by the Director in this behalf has reason to believe that any of such records are required to be retained for any inquiry under this Act, such records may if seized, be retained or if frozen, may continue to remain frozen, for a period not exceeding one hundred and eighty days from the day on which such records were seized or frozen, as the case may be.
