Section 22(1)(iii) in The Prevention of Money-Laundering Act, 2002

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Union of India - Subsection

Section 22(1)(iii) in The Prevention of Money-Laundering Act, 2002

(iii)the signature and every other part of such records which purport to be in the handwriting of any particular person or which may reasonably be assumed to have been signed by, or to be in the handwriting of, any particular person, are in that persons handwriting, and in the case of a record, stamped, executed or attested, that it was executed or attested by the person by whom it purports to have been so stamped, executed or attested.

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Union of India - Subsection

Section 22(1)(iii) in The Prevention of Money-Laundering Act, 2002