|
CONTENTS |
|
Sections |
Particulars |
| |
Preamble |
| |
|
| Chapter
I |
PRELIMINARY |
| 1 |
Short
title, extent and commencement. |
| 2 |
Definitions
and interpretation. |
| |
|
| Chapter
II |
Offence
Of Money - Laundering |
| 3 |
Offence
of money-laundering |
| 4 |
Punishment
for money laundering |
|
|
|
| Chapter
III |
Attachment,
Adjudication and Confiscation |
| 5 |
Attachment
of property involved in money-laundering |
| 6 |
Adjudicating
Authority |
| 7 |
Adjudication |
| 8 |
Vesting
of property in Central government |
| 9 |
Management
of properties confiscated under this chapter |
| 10 |
Power
regarding summons, production of documents and evidence etc. |
| |
|
| Chapter
IV |
Obligations
of Banking Companies, Financial Institutions and intermediaries |
| 11 |
Banking
Companies, Financial Institutions and intermediaries to maintain
records |
| 12 |
Powers
of Director to impose fine |
| 13 |
No
civil Proceedings against banking companies, financial institutions,
etc., in certain cases |
| 14 |
Procedure
and manner of furnishing information by banking company, financial
institution and intermediary |
| |
|
| Chapter V |
Summons, Searches and Seizures,
etc. |
| 15 |
Power of
survey |
| 16 |
Search and
Seizure |
| 17 |
Search of
Persons |
| 18 |
Power to
arrest |
| 19 |
Retention
of Property |
| 20 |
Retention
of records |
| 21 |
Presumption
as to records or property in certain cases |
| 22 |
Presumption
in inter-connected transactions |
| 23 |
Presumption
of culpable mental state |
| |
|
| Chapter VI |
Appellate Tribunal |
| 24 |
Establishment
of Appellate Tribunal |
| 25 |
Appeals to
Appellate Tribunal |
| 26 |
Composition,
etc., of Appellate Tribunal |
| 27 |
Qualifications
for appointment |
| 28 |
Term of office |
| 29 |
Conditions
of Service |
| 30 |
Vacancies |
| 31 |
Resignation
and Removal |
| 32 |
Member to
act as Chairperson in certain circumstances |
| 33 |
Staff of
Appellate Tribunal |
| 34 |
Procedure
and powers of Appellate Tribunal |
| 35 |
Distribution
of business amongst Benches |
| 36 |
Power of
Chairperson to transfer cases |
| 37 |
Decision
to be by majority |
| 38 |
Right of
appellant to take assistance of legal practitioner and of government,
etc., to appoint presenting officers |
| 39 |
Members,
etc., to be public servants |
| 40 |
Civil courts
not to have jurisdiction |
| 41 |
Appeal to
High court |
| |
|
| Chapter VII |
Special Courts |
| 42 |
Special
Courts |
| 43 |
Offences
tribal by Special Courts |
| 44 |
Offences
to be cognizable and non-bailable |
| 45 |
Application
of the Code of Criminal Procedure, 1973 to proceeding before Special
Court |
| 46 |
Appeal and
Revision |
|
|
|
| Chapter VIII |
Authorities |
| 47 |
Authorities
under the act |
| 48 |
Appointment
and powers of authorities and other officers |
| 49 |
Powers of
authorities regarding summons, production of documents and to
give evidence, etc. |
| 50 |
Jurisdiction
of Authorities |
| 51 |
Power of
Central Government to issue directions, etc. |
| 52 |
Empowerment
of certain officers |
| 53 |
Certain officers
to assist in inquiry, etc. |
|
|
|
| Chapter IX |
Reciprocal arrangement for assistance
in certain matters and procedures for attachment and confiscation
of property |
| 54 |
Definitions |
| 55 |
Agreements
with foreign Countries |
| 56 |
Letter of
request to a contracting state in certain cases |
| 57 |
Assistance
to a contracting state in certain cases |
| 58 |
Reciprocal
arrangement for processes and assistance for transfer of accused
persons |
| 59 |
Attachment,
seizure and confiscation, etc. of property in a contracting state
of India |
| 60 |
Procedure
in respect of letter of request |
|
|
|
| Chapter X |
Miscellaneous |
| 61 |
Punishment
for vexatious search |
| 62 |
Punishment
for false information or failure to give information etc. |
| 63 |
Cognizance
of offences |
| 64 |
Code of
Criminal Procedure, 1973 to apply |
| 65 |
Disclosure
of information |
| 66 |
Bar of suits
in civil courts |
| 67 |
Notice,
etc., not to be invalid on certain grounds |
| 68 |
Recovery
of fines |
| 69 |
Offences
by companies |
| 70 |
Act to have
overriding effect |
| 71 |
Continuation
of proceedings in the event of death or insolvency |
| 72 |
Power to
make rules |
| 73 |
Rules to
be laid before Parliament |
| 74 |
Power to
remove difficulties |
| |
|
| |
The Schedule |
| Part I |
Offences
under the Indian Penal Code |
| Part II |
Offences
under the Immoral Traffic (Prevention) Act, 1956 |
| Part III |
Offences
under the Arms Act, 1959 |
| Part IV |
Offences
under the Narcotic Drugs and Psychotropic Substances Act, 1985 |
| Part V |
Offences
under the Prevention of Corruption Act, 1988 |
