Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(n) in The Prevention of Money-Laundering Act, 2002

(n)[ "intermediary" means,- [Substituted by Act No. 2 OF 2013]
(i)a stock-broker, sub-broker, share transfer agent, banker to an issue, trustee to a trust deed, registrar to an issue, merchant banker, underwriter, portfolio manager, investment adviser or any other intermediary associated with securities market and registered under section 12 of the Securities and Exchange Board of India Act, 1992; or
(ii)an association recognised or registered under the Forward Contracts (Regulation) Act, 1952 or any member of such association;
(iii)intermediary registered by the Pension Fund Regulatory and Development Authority; or
(iv)a recognised stock exchange referred to in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956;]
(na)[ investigation includes all the proceedings under this Act conducted by the Director or by an authority authorised by the Central Government under this Act for the collection of evidence;] [Inserted by Act 20 of 2005, Section 2 (w.e.f. 1.7.2005).]