RBI/2022-2023/119
DOR.AML.REC.69/14.06.001/2022-23

September 19, 2022

The Chairpersons/ CEOs of all the Regulated Entities

Madam/Dear Sir,

United Nations Security Council Resolutions (UNSCR) 1718 Sanctions Committee on Democratic People’s Republic of Korea (DPRK) amends 02 existing entries on its Sanctions List

Please refer to our circular DoR.AML.REC.03/14.06.001/2021-22 dated April 08, 2021 advising Regulated Entities (REs) to adhere to the ‘Implementation of Security Council Resolution on Democratic People’s Republic of Korea Order, 2017’ as amended from time to time by the Central Government and also verify every day, the ‘UNSCR 1718 Sanctions List of Designated Individuals and Entities‘, as hyperlinked in ‘Implementation of UNSC Sanctions (DPRK)‘ webpage of the Ministry of External Affairs (MEA) website at https://www.mea.gov.in/Implementation-of-UNSC-Sanctions-DPRK.htm, to take note of the modifications to the list in terms of additions, deletions or other changes.

2. In this connection, Ministry of External Affairs (MEA) has informed that on September 14, 2022, the Committee established pursuant to UNSC Resolution has enacted the amendments to two (2) entries on its Sanction List of individuals and entities. The changes have been made only in the existing entries of this Sanction List and pertains to IMO number of individuals / entities. The updated consolidated Sanctions List of individuals and entities is enclosed.

3. REs are advised to take note of the aforementioned instructions regarding Security Council Resolution on DPRK and ensure meticulous compliance.

Yours faithfully,

(Santosh Kumar Panigrahy)
Chief General Manager

Enclosure- As above