Section 9(1F) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
(1F)A reporting entity shall not use the KYC records of a client obtained from the Central KYC Records Registry for purposes other than verifying the identity or address of the client and shall not transfer KYC records or any information contained therein to any third party unless authorised to do so by the client or by the Regulator or by the Director;
