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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(iii) 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

(iii)an officially valid document in respect of the person holding an attorney to transact on its behalf.