Section 23 in Prevention of Money-Laundering (Amendment) Act, 2012
23. Amendment of Section 54.-In Section 54 of the principal Act,-
(i)in the opening portion, for the word "officers", the words "officers and others" shall be substituted;(ii)for clause (d), the following clause shall be substituted, namely-"(d) members of the recognised stock exchange referred to in clause (f) of Section 2 and the officers of the stock exchanges recognised under Section 4 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956);(iii)after clause (h), the following clauses shall be inserted, namely-"(ha) officers of the Insurance Regulatory and Development Authority established under Section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999);(hb)officers of the Forward Markets Commission established under Section 3 of the Forward Contracts (Regulations) Act, 1952 (74 of 1952);(hc)officers and members of the recognised association recognised under Section 6 of the Forward Contracts (Regulation) Act, 1952 (74 of 1952);(hd)officers of the Pension Fund Regulatory and Development Authority;(he)officers of the Department of Posts in the Government of India;(hf)Registrars or sub-registrars appointed by the State Governments under Section 6 of the Registration Act, 1908 (16 of 1908);(hg)registering authority empowered to register motor vehicles under Chapter IV of the Motor Vehicles Act, 1988 (59 of 1988);(hh)officers and members of the Institute of Chartered Accountants of India constituted under Section 3 of the Chartered Accountants Act, 1949 (38 of 1949);(hi)officers and members of the Institute of Cost and Works Accountants of India constituted under Section 3 of the Cost and Works Accountants Act, 1959 (23 of 1959);(hj)officers and members of the Institute of Company Secretaries of India constituted under Section 3 of the Company Secretaries Act, 1980 (56 of 1980);";(iv)in clause (j), for the words "banking companies", the words "reporting entities" shall be substituted.
