UCBs - Anti-Money Laundering/Combating of Financing of Terrorism - Standards - ಆರ್ಬಿಐ - Reserve Bank of India
UCBs - Anti-Money Laundering/Combating of Financing of Terrorism - Standards
RBI/2011-12/142 August 03, 2011 The Chief Executive Officer of Madam/Dear Sir, Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Standards – Primary (Urban) Co-operative Banks Please refer to our circular UBD. CO.BPD (PCB).Cir.No.8/14.01.062/2010-11 dated May 02, 2011 forwarding the Financial Action Task Force (FATF) Statement identifying a list of jurisdictions which gave 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 time frame. The FATF, in the Statement, has called upon its members to consider the information given in the Statement. 3. Urban Cooperative Banks are accordingly advised to consider the information contained in the enclosed Statement. 4. The Compliance Officer/Principal Officer of the bank should acknowledge receipt of this circular to our Regional Office concerned. Yours faithfully, (M. Nanda Kumar) Encl: As above |