Section 14 — No civil or criminal proceedings against reporting entity, its directors and employees in certain cases.
The Prevention of Money-Laundering Act, 2002
1 [ 14. No civil or criminal proceedings against reporting entity, its directors and employees in certain cases. --Save as otherwise provided in section 13, the reporting entity, its directors and employees shall not be liable to any civil or criminal proceedings against them for furnishing information under clause (b) of sub-section (1) of section 12.]Open in Lexace · Ask the AI about this section
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