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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Prevention of Money-Laundering Act, 2002

(2)In issuing the directions or orders referred to in sub-section (1), the Central Government may have regard to any one or more of the following criteria, namely:
(a)territorial area;
(b)classes of persons;
(c)classes of cases; and
(d)any other criterion specified by the Central Government in this behalf.