Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(B) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(B)all series of cash transactions integrally connected to each other which have been individually valued below rupees ten lakh or its equivalent in foreign currency where such series of transactions have taken place within a month and the monthly aggregate exceeds an amount of ten lakh rupees or its equivalent in foreign currency;]
(BA)[ all transactions involving receipts by non-profit organisations of value more than rupees ten lakh, or its equivalent in foreign currency;] [Inserted by G.S.R. 816(E), dated 12-11-2009 (w.e.f. 12-11-2009).]