Section 10 in Prevention of Money-Laundering (Amendment) Act, 2012
10. Insertion of new Section 12-A.-After Section 12 of the principal Act, the following section shall be inserted, namely-
"12-A. Access to information.-(1) The Director may call for from any reporting entity any of the records referred to in sub-section (1) of Section 12 and any additional information as he considers necessary for the purposes of this Act.(2)Every reporting entity shall furnish to the Director such information as may be required by him under sub-section (1) within such time and in such manner as he may specify.(3)Save as otherwise provided under any law for the time being in force, every information sought by the Director under sub-section (1), shall be kept confidential.".
