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[Cites 0, Cited by 6] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(6) in The Prevention of Money-Laundering Act, 2002

(6)The provisions of this Act relating to attachment, adjudication, confiscation and vesting of property in Central Government contained in Chapter III and survey, searches and seizures contained in Chapter V shall apply to the property in respect of which letter of request is received from a Court or contracting State for attachment or confiscation of property.