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Union of India - Section
Section 6 in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
6. [ [Omitted by Notification No. G.S.R. 576(E), dated 27.8.2013 (w.e.f. 1.7.2005).]
***]| 6. [ Retention of records of transactions. [Substituted by G.S.R. 816(E), dated 12-11-2009 (w.e.f. 12-11-2009).]- The records referred to in rule 3 shall be maintained for a period of ten years from the date of transactions between the client and the banking company, financial institution or intermediary, as the case may be.] |