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Delhi HC: PayPal Obliged to Comply with Reporting Entity Obligations as Provided Under PMLA - (25 Jul 2023)

CIVIL

Delhi High Court has held that payment platform PayPal is liable to be viewed as a “payment system operator” and thus, obliged to comply with reporting entity obligations as provided under the Prevention of Money Laundering Act, 2002 (PMLA).

Tags : DELHI HIGH COURT   PAYPAL   PREVENTION OF MONEY LAUNDERING ACT   2002   PMLA  

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