Section 16(1)(ii) in The Prevention of Money-Laundering Act, 2002

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Union of India - Subsection

Section 16(1)(ii) in The Prevention of Money-Laundering Act, 2002

(ii)in respect of which he is authorised for the purposes of this section by such other authority, who is assigned the area within which such place is situated, t which any act constituting the commission of such offence is carried on, and may require any proprietor, employee or any other person who may at that time and place be attending in any manner to, or helping in, such act so as to,

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Union of India - Subsection

Section 16(1)(ii) in The Prevention of Money-Laundering Act, 2002