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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(cb) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(cb)[ "equivalent e-document" means an electronic equivalent of a document, issued by the issuing authority of such document with its valid digital signature including documents issued to the digital locker account of the client as per rule 9 of the Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016;] [Inserted by Notification No. G.S.R. 582(E), dated 19.8.2019 (w.e.f. 1.7.2005).]