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Section 53 — Empowerment of certain officers.

The Prevention of Money-Laundering Act, 2002
The Central Government may, by a special or general order, empower an officer not below the rank of Director of the Central Government or of a State Government to act as an authority under this Act: Provided that the Central Government may empower an officer below the rank of Director if the officer of the rank of the Director or above are not available in a particular area.
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