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[Cites 0, Cited by 12] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(a) in The Prevention of Money-Laundering Act, 2002

(a)continue during [investigation for a period not exceeding [three hundred and sixty-five days] [Inserted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.] or] the pendency of the proceedings relating to any [offence under this Act before a court or under the corresponding law of any other country, before the competent court of criminal jurisdiction outside India, as the case may be; and] [Substituted for the words "scheduled offence before a court; and" by Act No. 2 OF 2013]