Section 9(5) 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
(5)Where the client is a trust, it shall, “for the purposes of sub-rule (1) submit to the banking company,” or the financial institution, or the intermediary 16 [one certified copy] of the following documents:—(i) registration certificate;(ii)trust deed; and(iii)an officially valid document in respect of the person holding an attorney to transact on its behalf.
