Report No. 258
15. Provisions of Criminal Law Amendment Ordinance, 1994 to apply to attachment under this Act. -
Save as otherwise provided under this Act, or the Prevention of Money-laundering Act, 2002 (15 of 2003) the provisions of the Criminal Law Amendment Ordinance 1944 (Ord. 38 of 1944), as amended by section 29 of the Prevention of Corruption Act, 1988 (49 of 1988), shall, as far as may be, apply to the attachment, administration of attached property and execution of order of attachment or confiscation of the property under this Act.