Section 26 in Prevention of Money-Laundering (Amendment) Act, 2012
26. Amendment of Section 63.-In Section 63 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely-
"(4) Notwithstanding anything contained in clause (c) of sub-section (2), a person who intentionally disobeys any direction issued under Section 50 shall also be liable to be proceeded against under Section 174 of the Indian Penal Code (45 of 1860).".
