8A. Prohibition of certain activities relating to property derived from offence.
1[8A. Prohibition of certain activities relating to property derived from offence
No person shall-
(a) Convert or transfer any property knowing that such property is derived from an offence committed under this Act or under any other corresponding law of any other country or from an act of participation in such offence, for the purpose of concealing or disguising the illicit origin of the property or to assist any person in the commission of an offence or to evade the legal consequences; or
(b) Conceal or disguise the true nature, source, location, disposition of any property knowing that such property is derived from an offence committed under this Act or under any other corresponding law of any other country; or
(c) Knowingly acquire, possess or use any property which was derived from an offence committed under this Act or under any other corresponding law of any other country.]
1. Inserted by Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001, w.e.f. 2-10-2001 vide SO 957(E), dt. 27-9-2001.
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