G.S.R. 456(E).—In exercise of the powers conferred by sub-section (1) read with clause (i), clause (j), clause (jj) and clause (k) of sub-section (2) of Section 73 of the Prevention of Money-laundering Act, 2002 (15 of 2003), the Central Government in consultation with the Reserve Bank of India hereby makes the following rules further to amend the Prevention of Money-laundering (Maintenance of Records) Rules, 2005, namely:

1. (1) These rules may be called the Prevention of Money-laundering (Maintenance of Records) Amendment Rules, 2018.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Prevention of Money-laundering (Maintenance of Records) Rules, 2005, in sub-rule (14) of Rule 9, –

(a) in clause (i), for the words, brackets and figures “sub-rules (1) to (13) above”, the words, brackets and figures “sub-rules (1) to (13) and sub-rule (15)” shall be substituted;

(b) after clause (i), the following clause shall be inserted, namely :

“(ia) The guidelines issued under clause (i) shall also include appropriate exemptions, limitations and conditions and alternate and viable means of identification, to provide account based services to clients who are unable to undergo biometric authentication owing to injury, illness or infirmity on account of old age or otherwise, and such like causes.”;

(c) for clause (ii), the following clause shall be substituted, namely :

“(ii) Every reporting entity shall formulate and implement a Client Due Diligence Programme, incorporating the requirements of sub-rules (1) to (13) and sub-rule (15) and guidelines issued under clause (i) and (ia).”.

[Notification No. 4/2018/F.No. P.12011/11/2016-ES Cell-DoR]

Ministry of Finance

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