Del HC: Can’t Exclude Govt. Servants from Protection of Fundamental Rights  ||  Ker. HC: Out-of-Turn Disposals Can Cause Injustice to Other Litigants  ||  Ker. HC Lays Down Principles for Compounding Sexual offences Upon Compromise With Accused  ||  SC Grants Interim Bail to Satyender Jain on Medical Grounds in PMLA Case  ||  Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household  ||  Del. HC to State: Hold Stakeholder Consultation on Draft Advocates Protection Bill  ||  JKL HC: All Water Sources are Property of Government  ||  Delhi HC: Injunctions Must Not be Granted in Public Work Projects  ||  JKL HC: Authority Must Inform Detenue Time in Which he Can Make Representation Against Detention  ||  JKL HC: Rejection Of Plaint Under Order 7 Rule 11 CPC Can’t be Challenged    

Central Govt. notifies few activities when carried out for or on behalf of another natural or legal person in the course of business as an activity as defined in Section 2(1)(sa)(vi) of PMLA- (Ministry of Finance ) (07 Mar 2023)

MANU/REVU/0015/2023

Criminal

In exercise of the powers conferred by sub-clause (vi) of clause (sa) of sub-section (1) of section 2 of the Prevention of Money-laundering Act, 2002 (15 of 2003) (hereinafter referred to the as the Act), the Central Government hereby notifies that the following activities when carried out for or on behalf of another natural or legal person in the course of business as an activity for the purposes of said sub sub-clause, namely:-

(i) exchange between virtual digital assets and fiat currencies;

(ii) exchange between one or more forms of virtual digital assets;

(iii) transfer of virtual digital assets;

(iv) safekeeping or administration of virtual digital assets or instruments enabling control over virtual digital assets; and

(v) participation in and provision of financial services related to an issuer's offer and sale of a virtual digital asset.

Explanation:- For the purposes of this notification "virtual digital asset" shall have the same meaning assigned to it in clause (47A) of section 2 of the Income-tax Act, 1961 (43 of 1961).

Tags : LEGAL PERSON   ACTIVITY   NOTIFICATION  

Share :        

Disclaimer | Copyright 2023 - All Rights Reserved