1[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.]
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1. Subs. by s. 13, ibid., for section 15 (w.e.f. 15-2-2013).
2. Subs. by Act 23 of 2019, s. 196, for "sub-section (1) of section 12" (w.e.f. 1-8-2019).
