Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration - ஆர்பிஐ - Reserve Bank of India
Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration
RBI/2014-15/178 August 14, 2014 To All Payment System Providers, System Participants Madam/Dear Sir, Inter-Government Agreement (IGA) with United States of America (US) under Foreign Accounts Tax Compliance Act (FATCA) - Registration Government of India (GoI) has advised that India and US have reached an agreement in substance on the terms of an Inter-Governmental Agreement (IGA) to implement FATCA and India is now treated as having an IGA in effect from April 11, 2014. However, IGA would be signed only after the approval of Cabinet. 2. In this regard, all Payment System Providers are advised to take note of the contents of the enclosed circular DBOD. AML. No. 20472/14.07.018/2013-14 dated June 27, 2014 issued by our Department of Banking Operations and Development, Central Office on the above subject. 3. Kindly acknowledge the receipt of this circular. Yours faithfully, (Nilima Ramteke) Encl: As above |