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[Cites 0, Cited by 0] [Section 13(1A)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1A)(IB) in The Prevention of Money-Laundering Act, 2002

(IB)The expenses of, and incidental to, any audit under sub-section (1A) shall be borne by the Central Government.] [Substituted by Act No. 2 OF 2013];