Section 4 in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
4. Records containing information.
- The records referred to in rule 3 [shall contain all necessary information specified by the Regulator to permit reconstruction of individual transaction, including] [Substituted for the words "shall contain" by Notification No. G.S.R. 76 (E) dated 12.2.2010 (w.e.f. 1.7.2005)] the following information: -(a)the nature of the transactions;(b)the amount of the transaction and the currency in which it was denominated;(c)the date on which the transaction was conducted; and(d)the parties to the transaction.
