Section 2(2) in The Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the .. of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005
(2)All other words and expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.(a) gives rise to a reasonable ground of suspicion that it may involve the proceeds of crime; or(b)appears to be made in circumstances of unusual or unjustified complexity; or(c)appears to have no economic rationale or bona fide purpose; or(d)gives rise to a reasonable ground of suspicion that it may involve financing of the activities relating to terrorism;”.
