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O P Jindal Global University

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Prevention of Money Laundering Act, 2002

Section 48 - Authorities under the Act

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There shall be the following classes of authorities for the purposes of this Act, namely:

(a) Director or Additional Director or Joint Director,

(b) Deputy Director,

(c) Assistant Director, and

(d) such other class of officers as may be appointed for the purposes of this Act.

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