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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(2) in The Prevention of Money-Laundering Act, 2002

(2)If any reporting entity performs authentication under clause (a) of sub-section (1), to verify the identity of its client or the beneficial owner it shall make the other modes of identification under clauses (b), (c) and (d) of sub-section (1) also available to such client or the beneficial owner.