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

Union of India - Subsection

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

(da)[ "offline verification" shall have the same meaning as assigned to it in clause (pa) of section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016);] [Inserted by Notification No. G.S.R. 582(E), dated 19.8.2019 (w.e.f. 1.7.2005).]