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The Prevention of Money-Laundering Act, 2002 13. Powers of Director to impose fine.- 1. The Director may, either of his own motion or on an application made by any authority, officer or person, call for records referred to in sub-section (1) of section thinks fit. 12 and may make such inquiry or cause such inquiry to be made, as he 2. If the Director, in the course of any inquiry, finds that a banking company, financial institution or an intermediary or any of its officers has failed to comply with the provisions contained in section 12, then, without prejudice to any other action that may be taken under any other provisions of this Act, he may, by an order, levy a fine on such banking company or financial institution or intermediary which shall not be less than ten thousand rupees but may extend to one lakh rupees for each failure . 3. The Director shall forward a copy of the order passed under sub-section (2) to every banking company, financial institution or intermediary or person who is a party to the proceedings under that sub-section.    |
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