Know Your Customer (KYC) Norms/ Anti- Money Laundering (AML) Standards/Combating of Financing of Terrorism (CFT) - ആർബിഐ - Reserve Bank of India
Know Your Customer (KYC) Norms/ Anti- Money Laundering (AML) Standards/Combating of Financing of Terrorism (CFT)
RBI/2009-10/361 March 26, 2010 The Chairmen/CEOs of all Scheduled Commercial Banks(Excluding RRBs)/ Dear Sir, Know Your Customer (KYC) Norms/ Anti- Money Laundering (AML) Standards/ Please refer to our letter DBOD. AML.No.8923 /14.01.032/2009-10 dated November 20, 2009 on risks arising from the deficiencies in AML/CFT regime of Iran, Uzbekistan, Pakistan, Turkmenistan and Sao Tome and Principe. 2. Financial Action Task Force (FATF) has issued a further Statement on February 18, 2010 on the subject (copy enclosed). It may be observed that the instant FATF statement divides the strategic AML/CFT deficient jurisdictions into three groups as under:
3. All banks and All India Financial Institutions are accordingly advised to take into account risks arising from the deficiencies in AML/CFT regime of these countries. 4 . Please advise Principal Officer of your bank to acknowledge receipt of this circular letter. Yours faithfully, (Vinay Baijal) |