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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(e) in The Prevention of Money-Laundering Act, 2002

(e)the salaries and allowances payable to the other terms and conditions of service of the officers and employees of the Adjudicating Authority under sub-section (3) of section 7;
(ee)[ the manner of seizing or taking possession of property attached under section 5 or frozen under sub-section (lA) of section 17 or under sub-section (4) of section 8;] [Inserted by Act No. 2 OF 2013]