1[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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1. Ins. by Act 23 of 2019, s. 201 (w.e.f. 1-8-2019).
