Report No. 258

X. Schedule

Analysis and comment:

5.24.1 The reference to the relevant provision dealing with the amendment of certain enactments should be corrected to refer to the correct provision as renumbered and provided in the recommended draft of the Commission.

5.24.2 Part II of the Schedule dealing with the Amendment of the Schedule of the Prevention of Money-Laundering Act, 2002 (15 of 2003), will change in accordance with the revised scheme for offences, separating the offence for abetment and attempt, as recommended by the Commission.

5.24.3 Suggested draft:

Sd/-
[Justice A.P. Shah]
Chairman

Sd/-
[Justice S.N. Kapoor]
Member

Sd/-
[Prof. (Dr.) Mool Chand Sharma]
Member

Sd/-
[Justice Usha Mehra]
Member

Sd/-
[P.K. Malhotra]
Member (Ex-officio)

Sd/-
[Dr. Sanjay Singh]
Member (Ex-officio)

[Dr. G. Narayana Raju]
Member-Secretary