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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(q) in The Prevention of Money-Laundering Act, 2002

(q)non-banking financial company shall have the same meaning as assigned to it in clause (f) of section 45-I of the Reserve Bank of India Act, 1934 (2 of 1934) [***]; [The words "and includes a person carrying on designated business or profession" inserted by Act 21 of 2009, omitted by Act No. 2 OF 2013.]