Acts › The Prevention of Money-Laundering Act, 2002The Prevention of Money-Laundering Act, 2002 81 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Offence of money-laundering. Section 4 — Punishment for money-laundering. Section 5 — Attachment of property involved in money-laundering. Section 6 — Adjudicating Authorities, composition, powers, etc. Section 7 — Staff of Adjudicating Authorities. Section 8 — Adjudication. Section 9 — Vesting of property in Central Government. Section 10 — Management of properties confiscated under this Chapter. Section 11 — Power regarding summons, production of documents and evidence, etc. Section 11A — Verification of Identity by Reporting Entity. Section 12 — Reporting entity to maintain records. Section 12A — Access to information. Section 12AA — Enhanced due diligence Section 13 — Powers of Director to impose fine. Section 14 — No civil or criminal proceedings against reporting entity, its directors and employees in certain cases. Section 15 — Procedure and manner of furnishing information by reporting entities. Section 16 — Power of survey. Section 17 — Search and seizure. Section 18 — Search of persons. Section 19 — Power to arrest. Section 20 — Retention of property. Section 21 — Retention of records. Section 22 — Presumption as to records or property in certain cases. Section 23 — Presumption in inter-connected transactions. Section 24 — Burden of proof. Section 25 — Appellate Tribunal. Section 26 — Appeal to Appellate Tribunal. Section 27 — [Omitted.]. Section 28 — [Omitted.]. Section 29 — [Omitted.]. Section 30 — [Omitted.]. Section 31 — [Omitted.]. Section 32 — [Omitted.]. Section 33 — [Omitted.]. Section 34 — [Omitted.]. Section 35 — Procedure and powers of Appellate Tribunal. Section 36 — Distribution of business amongst Benches. Section 37 — Power of Chairperson to transfer cases. Section 38 — Decision to be by majority. Section 39 — Right of appellant to take assistance of authorised representative and of Government to appoint presenting officers. Section 40 — Members, etc., to be public servants. Section 41 — Civil court not to have jurisdiction. Section 42 — Appeal to High Court. Section 43 — Special Courts. Section 44 — Offences triable by Special Courts. Section 45 — Offences to be cognizable and non-bailable. Section 46 — Application of Code of Criminal Procedure, 1973 to proceedings before Special Court. Section 47 — Appeal and revision. Section 48 — Authorities under Act. Section 49 — Appointment and powers of authorities and other officers. Section 50 — Powers of authorities regarding summons, production of documents and to give evidence, etc. Section 51 — Jurisdiction of authorities. Section 52 — Power of Central Government to issue directions, etc. Section 53 — Empowerment of certain officers. Section 54 — Certain officers to assist in inquiry etc. Section 55 — Definitions. Section 56 — Agreements with foreign countries. Section 57 — Letter of request to a contracting State in certain cases. Section 58 — Assistance to a contracting State in certain cases. Section 58A — Special Court to release the property. Section 58B — Letter of request of a contracting State or authority for confiscation or release the property. Section 59 — Reciprocal arrangements for processes and assistance for transfer of accused persons. Section 60 — Attachment, seizure and confiscation, etc., of property in a contracting State or India. Section 61 — Procedure in respect of letter of request. Section 62 — Punishment for vexatious search. Section 63 — Punishment for false information or failure to give information, etc. Section 64 — Cognizance of offences. Section 65 — Code of Criminal Procedure, 1973 to apply. Section 66 — Disclosure of information. Section 67 — Bar of suits in civil courts. Section 68 — Notice, etc., not to be invalid on certain grounds. Section 69 — Recovery of fine or penalty. Section 70 — Offences by companies. Section 71 — Act to have overriding effect. Section 72 — Continuation of proceedings in the event of death or insolvency. Section 72A — Inter-ministerial Co-ordination Committee. Section 73 — Power to make rules. Section 74 — Rules to be laid before Parliament. Section 75 — Power to remove difficulties. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.