Section 15 — Procedure and manner of furnishing information by reporting entities.
The Prevention of Money-Laundering Act, 2002
1 [15. Procedure and manner of furnishing information by reporting entities.-- The Central Government may, in consultation with the Reserve Bank of India, prescribe the procedure and the manner of maintaining and furnishing information by a reporting entity under 2 [section 11A, sub-section (1) of section 12 and sub-section (1) of section 12AA] for the purpose of implementing the provisions of this Act.]Open in Lexace · Ask the AI about this section
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