Section 11(i) in Prevention of Money-Laundering (Amendment) Act, 2012
(i)in sub-section (1), for the words, brackets and figures "call for records referred to in sub-section (1) of Section 12 and may make such inquiry or cause such inquiry to be made, as he thinks fit", the words "make such inquiry or cause such inquiry to be made, as he thinks fit to be necessary, with regard to the obligations of the reporting entity, under this Chapter" shall be substituted;
