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[Cites 0, Cited by 51] [Section 44(1)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1)(c) in The Prevention of Money-Laundering Act, 2002

(c)[ if the court which has taken cognizance of the scheduled offence is other than the Special Court which has taken cognizance of the complaint of the offence of money-laundering under sub-clause (b), it shall, on an application by the authority authorised to file a complaint under this Act, commit the case relating to the scheduled offence to the Special Court and the Special Court shall, on receipt of such case proceed to deal with it from the stage at which it is committed. [Insertd by Act No. 2 OF 2013]