Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Prevention of Money-Laundering Act, 2002

(4)The Adjudicating Authority, before authorising the retention or continuation of freezing of such records beyond the period specified in sub-section (I), shall satisfY himself that the records are required for the purposes of adjudication under section 8.