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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(2)(f) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(f)shall appoint a compliance officer who shall be responsible for monitoring the compliance of the Act, the rules made and the notifications issued thereunder and also the guidelines and instructions issued by the Central Government and the Regulator and for redressal of client's grievances; the compliance officer shall immediately and independently report to the Central Government any noncompliance observed by him;