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[Cites 0, Cited by 39] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(6) in The Prevention of Money-Laundering Act, 2002

(6)Where on conclusion of a trial under this Act, the Special Court finds that the offence of money-laundering has not taken place or the property is not involved in money-laundering, it shall order release of such property to the person entitled to receive it.