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

Union of India - Subsection

Section 2(1)(ca) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(ca)[] [Renumbered '(aae)' by Notification No. G.S.R. 582(E), dated 19.8.2019 (w.e.f. 1.7.2005).] "e - KYC authentication facility" means an authentication facility as defined in Aadhaar (Authentication) Regulations, 2016;