With India commemorating 20 years of enactment of the Prevention of Money Laundering Act (PMLA), 2002, the impact of newer trends in money laundering and white-collar crimes on economic stability cannot be undermined. Criminals sometimes outwit law enforcement by deploying a team of experts with specific domain knowledge to disguise illicit money and show it as legitimate income. The placement and layering of ill-gotten money in a digital environment have posed a severe threat to the economy and this calls upon stakeholders to indulge in a discourse on the subject.
In view of above and to deliberate on newer collective approaches of global stakeholders including the financial institutions, government, regulators, legal professionals, enforcement agencies, parties in trade and business, reg-tech and legal-tech experts, The Associated Chambers of Commerce and Industry of India (ASSOCHAM) in association with SCC Online as a Media Partner will be organizing 2nd International Conference on “Money Laundering and Collective Response” on 12th November 2022 in New Delhi, India.
We take this opportunity to invite your esteemed participation in the conference. We also request you to circulate this communication among your colleagues for their registration which is available only on first come first serve basis.
To complete the registration process, please share the filled-in registration form along with the payment details. Registration form is attached for your kind reference.
In case of any query regarding registration, please feel free to contact
Mr. Vikash Vardhman, Mob: 90277 88277, Email: vikash.vardhman@assocham.com
Ms. Ritima Singh, Mob: 93546 25618, Email: ritima.singh@assocham.com
Click Here for Registration Form
