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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(2)(h) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(h)the Central Government, in consultation with Regulator, may by notification in the public interest and in the interest of the regulated entities, direct that any of the provisions of rule 9 or rule 9A,-
(i)shall not apply to a class or classes of regulated entities; or
(ii)shall apply to the class or classes of regulated entities with such exceptions, modifications and adaptations as may be specified in the notification.]