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

Union of India - Subsection

Section 2(1)(wa) in The Prevention of Money-Laundering Act, 2002

(wa)[ "reporting entity" means a banking company, financial institution, intermediary or a person carrying on a designated business or profession;] [Inserted by Act No. 2 OF 2013]