RBI/2011-12/130
DBOD. AML.No. 1456 /14.01.001/2011-12

July 27, 2011

The Chairmen/CEOs of all Scheduled Commercial Banks(Excluding RRBs)/
Local Area Banks / All India Financial Institutions

Dear Sir,

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

Please refer to our letter DBOD. AML.No.15008 /14.01.001/2010-11 dated March 24, 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 banks and All India Financial Institutions are accordingly advised to consider the information contained in the enclosed Statement.

4. Please advise Principal Officer of your bank to acknowledge receipt of this circular letter.

Yours faithfully,

( Deepak Singhal )
Chief General Manager

Encl: As above