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

Union of India - Subsection

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

(f)Bench means a Bench of the Appellate Tribunal;
(fa)[ "beneficial owner" means an individual who ultimately owns or controls a client of a reporting entity or the person on whose behalf a transaction is being conducted and includes a person who exercises ultimate effective control over a juridical person;] [Inserted by Act No. 2 OF 2013]