RBI/2011-12/155
DPSS. CO. AD. No 313/02.27.005/2011-12

August 18, 2011

All Payment System Operators Authorised under the PSS Act, 2007

Dear Sir

Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards

Please refer to our circular DPSS.CO.AD.No. 2317/02.27.005/2010-11 dated April 8, 2011 forwarding the Financial Action Task Force (FATF) Statement identifying   a list of jurisdictions which have strategic AML/CFT deficiencies.

2. FATF, has further issued a Statement on June 24, 2011 (copy enclosed) calling upon jurisdictions listed in the Statement to complete the implementation of their action plan within the timeframe. The FATF, in the Statement has called upon its members to consider the information given in the Statement.

3. All the Payment System Operators authorised under the Payment and Settlement Systems Act, 2007 are accordingly advised to consider the information contained in the enclosed Statement.

4. Nodal Officer/Principal Officer should acknowledge receipt of this circular.

Yours faithfully,

(K. Sivaraman)
General Manager

Encl: As above