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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(d) in The Prevention of Money-Laundering Act, 2002

(d)place marks of identification on such record or [property, if required or] [Inserted by Act No. 2 OF 2013] make or cause to be made extracts or copies therefrom;