Section 20 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
20. Subs. by G.S.R. 816(E), dated 12th November, 2009, for “the Reserve Bank of India or the Securities and Exchange Board of India or Insurance Regulatory and Development Authority as the case may be,” (w.e.f. 12-11-2009).
