Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Union of India - Subsection Section 23(hh) in Prevention of Money-Laundering (Amendment) Act, 2012 (hh)officers and members of the Institute of Chartered Accountants of India constituted under Section 3 of the Chartered Accountants Act, 1949 (38 of 1949);
