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[Cites 0, Cited by 47] [Entire Act]

Union of India - Section

Section 48 in The Prevention of Money-Laundering Act, 2002

48. Authorities under the Act.

- There shall be the following classes of authorities for the purposes of this Act, namely:
(a)Director or Additional Director or Joint Director,
(b)Deputy Director,
(c)Assistant Director, and
(d)such other class of officers as may be appointed for the purposes of this Act.