SITEMAP FAQs GLOSSARY ATS OTHER  LINKS CONTACT  US  
  ABOUT  US NOTIFICATIONS PUBLICATIONS DATABASE SPEECHES PRESS  RELEASES TENDERS FORMS EVENTS APPLICATION TRACKING SYSTEM  
Search
This Section
Entire Website
Period
From 
To      
Archives
   
Quick Links
 Index to RBI Circulars
 Draft Notifications/
   Guidelines
 Master Circulars
 FEMA
 Pension
 For RSS Alerts 
Home >> Notifications - View Notification
Note : To obtain an aligned printout please download the (51 kb) version to your machine and then use respective software to print the story.
Date: Mar 15, 2012
RRBs/StCBs/DCCBs - Anti-Money Laundering/Combating Financing of Terrorism Standards

RBI/2011-12/449
RPCD.CO.RRB.RCB.AML.No. 9177/07.02.12/2011-12

March 15, 2012

The Chairmen / CEOs,
All Regional Rural Banks and State / Central Co-operative Banks

Dear Sir,

Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards

Please refer to our letters RPCD.CO.RRB.AML.No.7081/03.05.28 (A)/2011-12 and RPCD.CO.RCB.AML.No.7036/07.02.12/2011-12 dated January 16, 2012, on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions.

2. Financial Action Task Force (FATF) has updated its Statement on February 16, 2012 on the subject (copy enclosed).

3. All Regional Rural Banks / State and Central Co-operative Banks are accordingly advised to consider the information contained in the enclosed Statement.

4. This, however, does not preclude Indian Banks from legitimate trade and business transactions with these countries and jurisdictions.

5. Please advise Principal Officer of your bank to acknowledge receipt of this circular letter to our concerned Regional Office.

Yours faithfully,

(C.D.Srinivasan)
Chief General Manager

Encl: As above

 Top
© Reserve Bank of India. All Rights Reserved.
Best viewed in 1024x768 resolution in IE 5 and above.