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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(JJJ) in The Prevention of Money-Laundering Act, 2002

(JJJ)the period of interval in which the reports are sent by the reporting entities or any of its employees under clause (c) of sub-section (2) of section 13;]