RBI/2013-14/524 DNBS(PD).CC.No 370/03.10.42/2013-14
March 19, 2014
All Non Banking Financial Companies excluding Residuary Non Banking Companies
Dear Sirs,
Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards
Please refer to DNBS (PD).CC.No.364/03.10.42/2013-14 dated January 1, 2014 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 14, 2014 on the captioned subject and document ‘Improving Global AML/CFT Compliance: On-Going Process’ (copy enclosed). The statement /document can be accessed from the following URL also:
http://www.fatf-gafi.org/media/fatf/documents/statements/Public-Statement-14-February-2014.pdf and http://www.fatf-gafi.org/topics/high-riskandnon-cooperativejurisdictions/documents/fatf-compliance-feb-2014.html
3. All NBFCs are accordingly advised to consider the information contained in the enclosed statement.This, however, does not preclude NBFCs from legitimate trade and business transactions with these countries and jurisdictions.
Yours faithfully,
(Sindhu Pancholy) Deputy General Manager
Encl: as above