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Section 25 — Appellate Tribunal.

The Prevention of Money-Laundering Act, 2002
1 [ 25. Appellate Tribunal. --The Appellate Tribunal constituted under sub-section (1) of section 12 of of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (13 of 1976) shall be the Appellate Tribunal for hearing appeals against the orders of the Adjudicating Authority and the other authorities under this Act.]
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