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

Union of India - Subsection

Section 2(1)(i) in The Prevention of Money-Laundering Act, 2002

(i)co-operative bank shall have the same meaning as assigned to it in clause (dd) of section 2 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961(47 of 1961);
(ia)[ "corresponding law" means any law of any foreign country corresponding to any of the provisions of this Act or dealing with offences in that country corresponding to any of the scheduled offences; [Inserted by Act No. 2 OF 2013]
(ib)"dealer" has the same meaning as assigned to it in clause (b) of section 2 of the Central Sales Tax Act, 1956;];