Section 13 in Prevention of Money-Laundering (Amendment) Act, 2012
13. Substitution of new section for Section 15.-For Section 15 of the principal Act, the following section shall be substituted, namely-
"15. Procedure and manner of furnishing information by reporting entities.-The Central Government may, in consultation with the Reserve Bank of India, prescribe the procedure and the manner of maintaining and furnishing information by a reporting entity under sub-section (1) of Section 12 for the purpose of implementing the provisions of this Act.".
