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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(f)"Principal Officer" means an officer designated by a [reporting entity] [Substituted 'banking company, financial institution and intermediary, as the case may be' by Notification No. G.S.R. 576(E), dated 27.8.2013 (w.e.f. 1.7.2005).];