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Non Banking Financial Companies(NBFCs)

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NBFCs - KYC Norms/AML Standards/Combating Financing of Terrorism

RBI/2009-10/244
DNBS(PD).CC. No 166 /03.10.42 /2009-10

December 2, 2009

All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir,

Know Your Customer (KYC) Norms/ Anti- Money Laundering (AML)
Standards/ Combating of Financing of Terrorism (CFT)

Financial Action Task Force (FATF) has issued a Statement on October 16, 2009 on risks arising from the deficiencies in AML/CFT regime of Uzbekistan, Iran, Pakistan, Turkmenistan, Sao Tome and Principe on the subject (copy enclosed). All NBFCs and RNBCs are accordingly advised to take into account risks arising from the deficiencies in AML/CFT regime of Iran, Uzbekistan, Pakistan, Turkmenistan and Sao Tome and Principe.

2. Please advise the Principal Officer of your Company to acknowledge receipt of this circular.

Yours faithfully,

(A.Narayana Rao)
Chief General Manager-in-Charge

Encl: As above


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