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[Cites 0, Cited by 2] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(b) in The Prevention of Money-Laundering Act, 2002

(b)enforcing the attendance of any person, including any officer of a [reporting entity] [Substituted for the words "banking company or a financial institution or a company," by Act No. 2 OF 2013], and examining him on oath;