Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida sanctions list - আরবিআই - Reserve Bank of India
Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida sanctions list
RBI/2014-15/267 October 20, 2014 All NBFCs Dear Sirs, Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida sanctions list Please refer to our Circular DNBS(PD).CC. No 411/03.10.42/2014-15 dated September 29, 2014 on the captioned subject releasing 8th,9th,15th& 16th updates of 2014 regarding UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida Sanctions List. 2. Ministry of External Affairs (MEA),UNP Division have forwarded press releases pertaining to 18th update dated September 23, 2014, which are available at below links : http://www.un.org/News/Press/docs//2014/sc11576.doc.htm & A link to updated list of individuals and entities linked to Al Qaida is as mentioned below: 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. 4. A link of press releases in which the relevant changes to the list are announced are posted on the committee’s website at the following URL: Yours faithfully, (Sindhu Pancholy) |