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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(2)(c) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(c)shall take all precautions necessary to ensure that the electronic copies of KYC records are not lost, destroyed or tampered with and that sufficient back up of electronic records are available at all times at an alternative safe and secure place;