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

Union of India - Subsection

Section 2(1)(g) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(g)[ "Suspicious transaction" means a transaction referred to in clause (h), including an attempted transaction, whether or not made in cash, which to a person acting in good faith- [Substituted by G.S.R. 816(E), dated 12-11-2009 (w.e.f. 1.7.2005).]