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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the .. of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005

(2)The records of the identity of clients shall be maintained in hard and soft copies in a manner as may be specified by 20 [its Regulator,] from time to time.