Section 19(5) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(5)For the purposes of this section, "reporting entity" means any intermediary or any authority or the Government or any other person as may be notified in this behalf.Explanation. - For the purposes of sub-section (5), "intermediary" shall have the same meaning as assigned to it in clause (n) of sub-section (1) of section 2 of the Prevention of Money-Laundering Act, 2002 (Central Act 15 of 2003).
