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

Union of India - Subsection

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

(bb)[ "Designated Officer" means any officer or a class of officers authorized by a banking company, either by name or by designation, for the purpose of opening small accounts.] [Inserted by Notification No. G.S.R. 980 (E) dated 16.12.2010 (w.e.f. 1.7.2005)]