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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(4)It shall be the duty of every reporting entity, its designated director, officers and employees to observe the procedure and the manner of furnishing information as specified by [the Director in consultation with] its Regulator.]