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The Prevention of Money-Laundering Act, 2002 56. Agreements with foreign countries.- 1. The Central Government may enter into an agreement with the Government of any country outside India for- a. enforcing the provisions of this Act; b. exchange of information for the prevention of any offence under this Act or under the corresponding law in force in that country or investigation of cases relating to any offence under this Act, and may, by notification in the Official Gazette, make such provisions as may be necessary for implementing the agreement. 1. 2. The Central Government may, by notification in the Official Gazette, direct that the application of this Chapter in relation to a contracting State with which reciprocal arrangements have been made, shall be subject to such conditions, exceptions or qualifications as are specified in the said notification.    |
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