RBI/2010-11/450
RPCD.CO.RRB.AML.No. 11078 /03.05.28 (A)/2010-11
March 29, 2011
The Chairmen
All Regional Rural Banks (RRBs)
Dear Sir,
Anti-Money Laundering (AML) / Combating of Financial Terrorism (CFT) - Standards
Please refer to our circular RPCD.CO.RRB.AML.No.7857 /03.05.28 (A)/2010-11 dated January 17, 2011 on risks arising from the deficiencies in AML/CFT regime of Iran, Democratic People's Republic of Korea (DPRK).
2. Financial Action Task Force (FATF) has issued a further Statement on February 25, 2011 on the subject (copy enclosed) calling its members and other jurisdictions to apply counter-measures to protect the international financial system from the ongoing and substantial money laundering and terrorist financing (ML/FT) risks emanating from Iran and Democratic People's Republic of Korea (DPRK).
3. All Regional Rural Banks are accordingly advised to take into account risks arising from the deficiencies in AML/CFT regime of these countries, while entering into business relationships and transactions with persons (including legal persons and other financial institutions) from or in these countries/ jurisdictions.
4. Please advise Principal Officer of your bank to acknowledge receipt of this circular letter to our Regional Office concerned.
Yours faithfully
(B.P.Vijayendra)
Chief General Manager
Encl: As above |
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