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

Union of India - Subsection

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

(fa)[ "Regulator" means a person or an authority or a Government which is vested with the power to license, authorise, register, regulate or supervise the activity of] [Inserted by G.S.R. 816(E), dated 12-11-2009 (w.e.f. 12-11-2009).] [reporting entities or the Director as may be notified by the Government for a specific reporting entity or a class of reporting entities or for a specific purpose;] [Substituted 'banking companies, financial institutions or interme-diaries, as the case may be' by Notification No. G.S.R. 576(E), dated 27.8.2013 (w.e.f. 1.7.2005).]