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[Cites 0, Cited by 4] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(f) in The Prevention of Money-Laundering Act, 2002

(f)examine on oath any person, who is found to be in possession or control of any record or property, in respect of all matters relevant for the purposes of any investigation under this Act: