Section 9A(1) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
(1)The Central Government shall within a period of [one hundred eighty days] from the date of coming into force of the Prevention of Money-laundering (Maintenance of Records) Amendment Rules, 2015 set-up a Central KYC Records Registry having its own seal for the purpose of receiving, storing, safeguarding and retrieving electronic copies of KYC records obtained by the reporting entities from their clients in accordance with these rules.
