Section 27(2) in The Prevention of Money-Laundering Act, 2002
(2)Subject to the provisions of this Act,(a)the jurisdiction of the Appellate Tribunal may be exercised by Benches thereof;(b)a Bench may be constituted by the Chairperson with one or two Members as the Chairperson may deem fit;(c)the Benches of the Appellate Tribunal shall ordinarily sit at New Delhi and at such other places as the Central Government may, in consultation with the Chairperson, by notification, specify;(d)the Central Government shall, by notification, specify the areas in relation to which each Bench of the Appellate Tribunal may exercise jurisdiction.
