Section 3(C) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
(C)[ all cash transactions where forged or counterfeit currency notes or bank notes have been used as genuine or where any forgery of a valuable security or a document has taken place facilitating the transactions;] [Substituted by G.S.R. 389(E), dated 24-5-2007 (w.e.f. 24-5-2007).]
