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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(5)(b) in The Prevention of Money-Laundering Act, 2002

(b)retain in his custody any such records for a period exceeding three months, without obtaining the previous approval of the [Joint Director] [Substituted 'Director' by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.].