Section 9(1A) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
(1A)[ Subject to the provisions of sub-rule (1), every reporting entity shall within [ten days] [Inserted by Notification No. G.S.R. 544(E), dated 7.7.2015 (w.e.f. 1.7.2005).] after the commencement of an account-based relationship with a client, file the electronic copy of the client's KYC records with the Central KYC Records Registry;
