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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(vi) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(vi)such other person or class of persons as may be notified by the Government if the reporting entity does not fall in any of the categories above.