1[In any proceeding relating to proceeds of crime under this Act,--
(a) in the case of a person charged with the offence of money-laundering under section 3, the Authority or Court shall, unless the contrary is proved, presume that such proceeds of crime are involved in money-laundering; and
(b) in the case of any other person the Authority or Court, may presume that such proceeds of crime are involved in money-laundering.]
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1. Subs. by s.19, ibid., for section 24 (w.e.f. 15-2-2013).
