Report No. 258

Part II

The Prevention of Money Laundering Act, 2002 (15 of 2003)

Amendment of Schedule

In the Schedule, in Part A, after paragraph 8, the following paragraph shall be inserted, namely:-

"Paragraph 8A"

The Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations Act, 2015.

Section	Description of Offences
3	Prohibition for accepting gratification by a Foreign Public Official or an Official of a Public International Organisation
4	Prohibition for giving gratification to a Foreign Public Official or an Official of a Public International Organisation
5	Abetment
6	Attempt