Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(1) in Prevention of Money-Laundering (Maintenance of Records) Rules, 2005 (1)Every reporting entity shall communicate to the Director the name, designation and address of the Designated Director and the Principal Officer.
