Section 72A — Inter-ministerial Co-ordination Committee.

1 [72A. Inter-ministerial Co-ordination Committee.-- The Central Government may, by notification, constitute an Inter-ministerial Co-ordination Committee for inter-departmental and inter-agency coordination for the following purposes, namely: (a) operational co-operation between the Government, law enforcement agencies, the Financial Intelligence Unit, India and the regulators or supervisors; (b) policy co-operation and co-ordination across all relevant or competent authorities; (c) such consultation among the concerned authorities, the financial sector and other sectors, as are appropriate, and are related to anti money-laundering or countering the financing of terrorism laws, regulations and guidelines; (d) development and implementing policies on anti money-laundering or countering the financing of terrorism; and (e) any other matter as the Central Government may, by notification, specify in this behalf.]

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