NBFCs - KYC Norms/AML Standards/Combating Financing of Terrorism - ಆರ್ಬಿಐ - Reserve Bank of India
NBFCs - KYC Norms/AML Standards/Combating Financing of Terrorism
RBI/2009-10/244 December 2, 2009 All Non Banking Financial Companies / Dear Sir, Know Your Customer (KYC) Norms/ Anti- Money Laundering (AML) Financial Action Task Force (FATF) has issued a Statement on October 16, 2009 on risks arising from the deficiencies in AML/CFT regime of Uzbekistan, Iran, Pakistan, Turkmenistan, Sao Tome and Principe on the subject (copy enclosed). All NBFCs and RNBCs are accordingly advised to take into account risks arising from the deficiencies in AML/CFT regime of Iran, Uzbekistan, Pakistan, Turkmenistan and Sao Tome and Principe. 2. Please advise the Principal Officer of your Company to acknowledge receipt of this circular. Yours faithfully, (A.Narayana Rao) Encl: As above |