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[Cites 0, Cited by 2] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(d) in The Prevention of Money-Laundering Act, 2002

(d)by an order, impose a monetary penalty on such reporting entity or its designated director on the Board or any of its employees, which shall not be less than ten thousand rupees but may extend to one lakh rupees for each failure.]