RBI/2011-12/460
DNBS (PD).CC. No 262 /03.10.42 /2011-12

March 20, 2012

All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir,

Implementation of Section 51-A of UAPA, 1967-Updates of the UNSCR 1988 (2011) Sanctions List

Please refer to DNBS (PD).CC. No 260/03.10.42 /2011-12 dated March 15, 2012. The Chairman of UN Security Council's 1988 Committee has issued notes dated July 5, 2011, July 18, 2011, July 29, 2011, August 16, 2011, October 4, 2011,November 29, 2011 and January 6, 2012 (copies enclosed) regarding changes made in the “1988 Sanctions List”, i.e. list of Individuals and entities linked to Taliban, as detailed below:

1. Note dated July 5, 2011 (Annex I)
2. Note dated July 18, 2011 (Annex II)
3. Note dated July 29, 2011 (Annex III)
4. Note dated August 16, 2011 (Annex IV)
5. Note dated October 4, 2011 (Annex V)
6. Note dated November 29, 2011 (Annex VI)
7. Note dated January 6, 2012 (Annex VII)

2. All 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.

3. The complete details of the said list are available on the UN website:
http://www.un.org/sc/committees/1988/list.shtml

Yours faithfully,

(Dr Tuli Roy)
Deputy General Manager

Encl: as above