Section 9(3) in The Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the .. of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005
(3)Where the client is a company, it shall for the purposes of sub-rule (1) submit to the banking company or financial institution or intermediary, as the case may be, 16 [one certified copy] of the following documents:—(i) Certificate of incorporation;(ii)Memorandum and Articles of Association;(iii)a resolution from the Board of Directors and power of attorney granted to its managers, officers or employees to transact on its behalf; and(iv)an officially valid document in respect of managers, officers or employees holding an attorney to transact on its behalf.
