Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1267(1999)/1989(2011) Committee’s Al Qaida Sanctions List - આરબીઆઈ - 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/2014-15/426 January 23, 2015 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 DNBR(PD).CC.No.013/03.10.42/2014-15 dated January 20, 2015 on the captioned subject releasing 22nd update dated December 12, 2014 and 23rd update dated December 30, 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 1st update dated January 2, 2015 regarding deletion of two entities to the sanction list (copy enclosed). Press release pertaining to 1st update of 2015 is available at:http://www.un.org/press/en/2015/sc11725.doc.htm A link to updated list of individuals and entities linked to Al Qaida 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. 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) |