Section 1 in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005
1. Short title and commencement.
(1)These rules may be called The [Prevention of Money-Laundering (Maintenance of Records Rules] [Substituted 'Prevention of Money-Laundering (Maintenance of Records of the Nature and Value of Transactions, the Procedure and Manner of Maintaining and Time for Furnishing Information and Verification and Maintenance of Records of the Identity of the Clients of the Banking Companies, Financial Institutions and Intermediaries) Rules' by Notification No. G.S.R. 481(E), dated 24.6.2011 (w.e.f. 1.7.2005).], 2005.(2)They shall come into force on the date of their publication in the Official Gazette.
