Section 13(1) in The Prevention of Money-Laundering Act, 2002
(1)The Director may, either of his own motion or on an application made by any authority, officer or person, [make such inquiry or cause such inquiry to be made, as he thinks fit to be necessary, with regard to the obligations of the reporting entity, under this Chapter.] [Substituted for the words "call for records referred to in sub-section (1) of section 12 and may make such inquiry or cause such inquiry to be made, as he thinks fit" by Act No. 2 OF 2013]
