Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR Committee's Al Qaida Sanctions List - ಆರ್ಬಿಐ - Reserve Bank of India
Implementation of Section 51-A of UAPA, 1967 -Updates of the UNSCR Committee's Al Qaida Sanctions List
RBI/2011-12/486 April 04 , 2012 All Non Banking Financial Companies / Dear Sir, 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 DNBS (PD).CC. No 267 /03.10.42 /2011-12 dated March 26, 2011. The Chairman of UN Security Council's 1267/ 1989 Committee has issued notes dated February 23, 2012, March 6, 2012, and March 12, 2012 (copies enclosed) regarding changes made in the “Al-Qaida Sanctions List”, i.e. list of Individuals and entities linked to Al-Qaida. 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: Yours faithfully, (Dr Tuli Roy) |