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Union of India - Section
Section 15 in The Prevention of Money-Laundering Act, 2002
15. Procedure and manner of furnishing information by reporting entities.
- The Central Government may, in consultation with the Reserve Bank of India, prescribe the procedure and the manner of maintaining and furnishing information by a reporting entity under sub-section (1) of section 12 for the purpose of implementing the provisions of this Act.] [Substituted by Act No. 2 OF 2013]| 15. Procedure and manner of furnishing information by banking company, financial institution and intermediary.- The Central Government may, in consultation with the Reserve Bank of India, prescribe the procedure and the manner of maintaining and furnishing information under sub-section (1) of section 12 for the purpose of implementing the provisions of this Act. |