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[Cites 0, Cited by 0] [Section 9(1C)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1C)(iii) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(iii)the reporting entity considers it necessary in order to verify the identity or address of the client, or to perform enhanced due diligence or to build an appropriate risk profile of the client.