Implementation of Section 51-A of UAPA, 1967 - Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List and UNSCR 1988(2011) Taliban Sanctions List - Modification in the Listing Format - ആർബിഐ - 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 and UNSCR 1988(2011) Taliban Sanctions List - Modification in the Listing Format
RBI/2014-15/511 March 24, 2015 To All Payment System Providers, System Participants Dear Sir /Madam, Implementation of Section 51-A of UAPA, 1967 – Updates of the UNSCR 1267(1999) / 1989 (2011) Committee’s Al Qaida Sanctions List and UNSCR 1988(2011) Taliban Sanctions List – Modification in the Listing Format Please refer to our circulars/instructions issued from time to time on the captioned subject. In this regard, we enclose a copy of the circular DBR.AML.No.13157/14.06.001/2014-15 dated March 5, 2015 issued by Department of Banking Regulation, Central Office, on the above subject. 2. All Payment System Operators may note the contents of the above circular and ensure compliance. Yours faithfully, (Avinash Kapoor) Encl: As above |