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The Prevention of Money-Laundering Act, 2002 Chapter II Offence of Money-Laundering 3. Offence of money-laundering.- Whosoever directly or indirectly attempts to indulge or knowingly assists or knowingly is a party or is actually involved in any process or activity connected with the proceeds of crime and projecting it as untainted property shall be guilty of offence of money-laundering.    |
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