Prevention of Money-Laundering Act, 2002
An Act to prevent money-laundering and to provide for confiscation of property derived from, or involved in, money-laundering and for matters connected therewith or incidental thereto.
- Act number
- Act 15 of 2003
- Year
- 2003
- Enacted on
- 17-01-2003
- In force from
- 01-07-2005
- Jurisdiction
- Central Act (India)
- Subjects
- Money Laundering And Anti Corruption
Read the full text of Prevention of Money-Laundering Act, 2002 section by section on LawLens.
Official source: India Code