Section 3(E) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
(E)[ all cross border wire transfers of the value of more than five lakh rupees or its equivalent in foreign currency where either the origin or destination of fund is in India; [Inserted by Notification No. G.S.R. 576(E), dated 27.8.2013 (w.e.f. 1.7.2005).]
