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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Prevention of Money-Laundering Act, 2002

(2)Any [reporting entity] [Substituted for the words "banking company, financial institution or intermediary" by Act No. 2 OF 2013] aggrieved by any order of the Director made under sub-section (2) of section 13, may prefer an appeal to the Appellate Tribunal.