Section 9 in Prevention of Money-Laundering (Amendment) Act, 2012
9. Substitution of new section for Section 12.-For Section 12 of the principal Act, the following section shall be substituted, namely-
"12. Reporting entity to maintain records.-(1) Every reporting entity shall-(a)maintain a record of all transactions, including information relating to transactions covered under clause (b), in such manner as to enable it to reconstruct individual transactions;(b)furnish to the Director within such time as may be prescribed, information relating to such transactions, whether attempted or executed, the nature and value of which may be prescribed;(c)verify the identity of its clients in such manner and subject to such conditions, as may be prescribed;(d)identify the beneficial owner, if any, of such of its clients, as may be prescribed;(e)maintain record of documents evidencing identity of its clients and beneficial owners as well as account files and business correspondence relating to its clients.(2)Every information maintained, furnished or verified, save as otherwise provided under any law for the time being in force, shall be kept confidential.(3)The records referred to in clause (a) of sub-section (1) shall be maintained for a period of five years from the date of transaction between a client and the reporting entity.(4)The records referred to in clause (e) of sub-section (1) shall be maintained for a period of five years after the business relationship between a client and the reporting entity has ended or the account has been closed, whichever is later.(5)The Central Government may, by notification, exempt any reporting entity or class of reporting entities from any obligation under this Chapter.".
