Section 4 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
4. Records containing information.—The records referred to in rule 3 shall contain the following information:—(a) the nature of the transactions;
(b)the amount of the transaction and the currency in which it was denominated;(c)the date on which the transaction was conducted; and(d)the parties to the transaction.the Prevention of Money-laundering(Maintenance of Records of the Nature and Value of Transactions, the Procedureand Manner of Maintaining and Time for Furnishing Information and Verificationand Maintenance of Records of the Identity of the Clients of the BankingCompanies, Financial Institutions and Intermediaries) Rules, 2005
