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

Union of India - Subsection

Section 2(1)(l) in The Prevention of Money-Laundering Act, 2002

(l)[ "financial institution" means a financial institution as defined in clause (c) of section 45-1 of the Reserve Bank of India Act, 1934 and includes a chit fund 2 of 1934. company, a housing finance institution, an authorised person, a payment system operator, a non-banking financial company and the Department of Posts in the Government of India;] [Substituted by Act No. 2 OF 2013]