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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(i) in The Prevention of Money-Laundering Act, 2002

(i)the [the nature and value of transactions and the time within which] [Substituted for the words "the time within which" by Act No. 2 OF 2013] the information of transactions under clause (b) of sub-section (1) of section 12 shall be furnished;