Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban sanctions list - আৰবিআই - Reserve Bank of India
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban sanctions list
RBI/2014-15/568 April 23, 2015 All NBFCs Dear Sirs, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban sanctions list Please refer to our Circular DNBR(PD).CC.No 017/03.10.42/2014-15 dated February 05, 2015 on the captioned subject , releasing 9th update of 2013 and 3rd update of 2014 regarding UNSCR “1988 Sanctions List”, i.e. list of Individuals and entities linked to Taliban. 2. Ministry of External Affairs (MEA), UNP Division has now forwarded 1st update of 2015 dated March 27, 2015 regarding addition of the entries to the Committee’s List (1988 list- Taliban Sanctions). Links to the press releases is given below: Press releases in which the relevant changes to the list are announced are posted on the Committee’s website at the following URL: A link to updated list of individuals and entities linked to Taliban incorporating all the above updates is available at 3. NBFCs are required to update the list of individuals/entities as circulated by Reserve Bank and before opening any new account, it should be ensured that the name/s of the proposed customer does not appear in the list. Further, NBFCs should scan all existing accounts to ensure that no account is held by or linked to any of the entities or individuals included in the list. Yours faithfully, (Sindhu Pancholy) |