RBI/2024-25/92
DOR.AML.REC.50/14.06.001/2024-25 December 04, 2024 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 03 Entries Please refer to Paragraph 51 of our Master Direction on Know Your Customer dated February 25, 2016 as amended on November 06, 2024 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).” 2. In this connection, Ministry of External Affairs (MEA), Government of India has informed about the UNSC press release SC/15916 dated December 02, 2024 wherein the Security Council Committee pursuant to resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al‑Qaida and associated individuals, groups, undertakings and entities enacted the amendments specified with strikethrough and/or underline in the entries below on its ISIL (Da’esh) and Al-Qaida Sanctions List of individuals and entities subject to the assets freeze, travel ban and arms embargo set out in paragraph 1 of Security Council resolution 2610 (2021), and adopted under Chapter VII of the Charter of the United Nations. A. Individuals QDi.278 Name: 1: MUTHANNA 2: HARITH 3: SALMANAL-DARI 4: AL-DARI na Name (original script): الضاري سلمان مثنى حارث
Title: Doctor Designation: na DOB: 16 Jun. 1969 POB: Iraq Good quality a.k.a.: a) Dr. Muthanna Al Dari b) Muthana Harith Al Dari c) Muthanna Harith Sulayman Al-Dari d) Muthanna Harith Sulayman Al-Dhari e) Muthanna Hareth Al-Dhari f) Muthana Haris Al-Dhari g) Doctor Muthanna Harith Sulayman Al Dari Al-Zawba' h) Muthanna Harith Sulayman Al-Dari Al-Zobai i) Muthanna Harith Sulayman Al-Dari al-Zawba'i j) Muthanna Hareth al-Dari k) Muthana Haris al-Dari l) Doctor Muthanna al-Dari m) Dr. Muthanna Harith al-Dari al-Zowbai Low quality
a.k.a.: na Nationality: Iraq Passport no: na National identification no: Ration card number: 1729765 Address: a) Amman, Jordan b) Khan Dari, Iraq (previous) c) Asas Village, Abu Ghurayb, Iraq (previous) d) Egypt (previous) Listed on: 25 Mar. 2010 ( amended on 10 Dec. 2015, 6 Dec.2019, 30 Oct. 2023, 2 Dec.2024 ) Other information: Mother’s name: Heba Khamis Dari. Father’s name: Harith bin Salman Al-Dari bin Mahmud al-Shammari. Provided operational guidance financial support and other services to or in support of Islamic State in Iraq and the Levant, listed as Al-Qaida in Iraq (AQI) (QDe.115). He is the head of the political department of the Association of Muslim Scholars in Iraq. Involved in oil smuggling. Wanted by the Iraqi security forces. Photo available for inclusion in the INTERPOL-UN Security Council Special Notice. Review pursuant to Security Council resolution 2368 (2017) was concluded on 4 Dec. 2019. Review pursuant to Security Council resolution 2610 (2021) was concluded on 30 October 2023. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals. QDi.337 Name: 1: MAYSAR ALI 2: MUSA 3: ABDALLAH 4: AL-JUBURI
Title: Amir Designation: na DOB: a)1 Jun. 1976 b) 1976 POB: a) Al-Shura, Mosul, Iraq b) Hararah, Ninawa Province, Iraq Good quality a.k.a.: a) Muyassir al-Jiburi b) Muyassir Harara c) Muyassir al-Shammari d) Muhammad Khalid Hassan Low quality a.k.a.: a) Al-Shammari b) Mus'ab al-Qahtani c) Abu Maria al-Qatani d) Abu Umar Nationality: Iraq Passport no: na National identification no: na Address: na Listed on: 23 Sep. 2014 ( amended on 6 Dec. 2019, 30 Oct. 2023, 2 Dec. 2024 ) Other information: Sharia amir of Al-Nusrah Front for the People of the Levant (QDe.137) as of early 2014. Reportedly died in the Syrian Arab Republic on 2 April 2024, Mother’s name: Subhah Muhammad Sayf. Review pursuant to Security Council resolution 2368 (2017) was concluded on 4 Dec. 2019 Review pursuant to Security Council resolution 2610 (2021) was concluded on 30 October 2023. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals QDi.411 Name: 1: SALIM 2: MUSTAFA 3: MUHAMMAD 4: AL-MANSUR Name (original script): سالم مصطفى محمد ال منصو ر Title: na Designation: na DOB: a) 20 Feb. 1962 b) 1959 POB: Baghdad, Iraq Good quality a.k.a.: a) Salim Mustafa Muhammad Mansur Al-Ifri b) Saleem Al-Ifri c) Salim Mansur Mustafa d) Salim Mansur e) Hajji Salim Al-Shaklar Low quality a.k.a.: na Nationality: Iraq Passport no: Iraq number A6489694, issued on 2 Sep. 2013 (expires on 31 Aug. 2021; name in Arabic script: سالم مصطفى محمد ال منصور ) National identification no: a) Iraq national identification card 00813602, issued on 18 Sep. 2011 (name in Arabic script: سالم مصطفى محمد ال منصور ) b) Iraq Certificate of Iraqi Nationality 300397, issued on 25 Jun. 2013 (name in Arabic script: سالم مصطفى محمد ) Address: a) 17 Tamoz, Mosul, Iraq (previous address) b) Tel Afar – Al-Saad, Mosul, Iraq (previous address) Listed on: 6 Mar. 2018 ( amended on 30 Oct. 2023, 2 Dec. 2024 ) Other information: Finance “emir” for Islamic State in Iraq and the Levant, listed as Al-Qaida in Iraq (QDe.115). Mother’s name: Khadijah Mustafa Salih, Held in detention by the Iraqi intelligence service since 2019 and has been sentenced to death, Physical description: hair colour: black; eye colour: honey; height: 170 cm. Speaks Arabic. Review pursuant to Security Council resolution 2610 (2021) was concluded on 30 October 2023. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals 3. In accordance with paragraph 58 of resolution 2610 (2021), the Committee has made accessible on its website the narrative summaries of reasons for listing of the above entries at the following URL: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list/summaries. 4. Press release dated December 02, 2024 regarding the above can be found at https://press.un.org/en/2024/sc15916.doc.htm Further, the UNSC press releases concerning amendments to the list are available at URL: https://www.un.org/securitycouncil/sanctions/1267/press-releases 5. The details of the sanction measures and exemptions are available at the following URL: https://www.un.org/securitycouncil/sanctions/1267#further_information 6. In view of the above, REs are advised to take appropriate action in terms of Paragraph 51 of the MD on KYC and strictly follow the procedure as laid down in the UAPA Order dated February 02, 2021 (amended on April 22, 2024) annexed to the MD on KYC. 7. Updated lists of individuals and entities linked to ISIL (Da'esh), Al-Qaida and Taliban are available at: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list https://www.un.org/securitycouncil/sanctions/1988/materials 8. Further, as per the instructions from the Ministry of Home Affairs (MHA), any request for de-listing received by any RE is to be forwarded electronically to Joint Secretary (CTCR), MHA for consideration. Individuals, groups, undertakings or entities seeking to be removed from the Security Council’s ISIL (Da'esh) and Al-Qaida Sanctions List can submit their request for delisting to an independent and impartial Ombudsperson who has been appointed by the United Nations Secretary-General. More details are available at the following URL: https://www.un.org/securitycouncil/ombudsperson/application 9. REs are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance. Yours faithfully, (Saidutta Sangram Keshari Pradhan)
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