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

Union of India - Subsection

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

(d)"officially valid document" means [the passport, the driving licence [proof of possession of Aadhaar number] [Substituted 'the passport, the driving licence' by Notification No. G.S.R. 538(E), dated 1.6.2017 (w.e.f. 1.7.2005)], the Voter's Identity Card issued by Election Commission of India, job card issued by NREGA duly signed by an officer of the State Government, the letter issued by the National Population Register containing details of name, address or any other document as notified by the Central Government in consultation with the Regulator], the Permanent Account Number (PAN) Card, the Voter's Identity Card issued by [Election Commission of India, job card issued by NREGA duly signed by an officer of the State Government, the letter issued by the Unique Identification Authority of India [or the National Population Register] [Substituted for the words "the Election Commission of India or any other document as may be required by the banking company, or financial institution or intermediary;" by Notification No. G.S.R. 980 (E) dated 16.12.2010 (w.e.f. 1.7.2005)] containing details of name, address and Aadhaar number or any other document as notified by the Central Government in consultation with the [regulatory.] [Substituted 'Reserve Bank of India or any other document as may be required by the banking companies, or financial institution or intermediary' by Notification No. G.S.R. 576(E), dated 27.8.2013 (w.e.f. 1.7.2005).]]