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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(3) in The Prevention of Money-Laundering Act, 2002

(3)The use of modes of identification under sub-section (1) shall be a voluntary choice of every client or beneficial owner who is sought to be identified and no client or beneficial owner shall be denied services for not having an Aadhaar number.