The Fugitive Economic Offenders Act, 2018

[Act No 17 of 2018]

[31st July, 2018.]

Contents
Sections	Particulars
Title	The Fugitive Economic Offenders Act, 2018 Act No 17 of 2018
Chapter l	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Application of Act
Chapter ll	Declaration of Fugitive Economic offenders and Confiscation of Property
4	Application for declaration of fugitive economic offender and procedure therefor
5	Attachment of property
6	Powers of Director and other officers
7	Power of survey
8	Search and seizure
9	Search of persons
10	Notice
11	Procedure for hearing application
12	Declaration of fugitive economic offender
13	Supplementary application
14	Power to disallow civil claims
15	Management of properties confiscated under this Act
Chapter lll	Miscellaneous
16	Rules of evidence
17	Appeal
18	Bar of jurisdiction
19	Protection of action taken in good faith
20	Power of Central Government to amend Schedule
21	Overriding effect
22	Application of other laws not barred
23	Power to make rules
24	Laying of rules before Parliament
25	Power to remove difficulties
26	Repeal and saving
The Schedules	[See section 2(l) and (m)]
	Table