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

Union of India - Subsection

Section 2(1)(cd) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005

(cd)[] [Renumbered '(cb)' by Notification No. G.S.R. 582(E), dated 19.8.2019 (w.e.f. 1.7.2005).] "Know Your Client (KYC) Identifier" means the records, including the electronic records, relied upon by a reporting entity in carrying out client due diligence as referred to in rule 9 of these rules;