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[Cites 0, Cited by 3] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Prevention of Money-Laundering Act, 2002

(2)When the Chairperson is unable to discharge his functions owing to absence, illness or any other cause, the senior-most Member shall discharge the functions of the Chairperson until the date on which the Chairperson resumes his duties.