Section 14 in The Prevention of Money-Laundering Act, 2002
14. [ No civil or criminal proceedings against reporting entity, Its directors and employees in certain cases. [Substituted by Act No. 2 OF 2013]
- Save as otherwise provided in section 13, the reporting entity, its directors and employees shall not be liable to any civil or criminal proceedings against them for furnishing information under clause (b) of sub-section (l) of section 12."
