RBI/2010-11/450
RPCD.CO.RRB.AML.No. 11078 /03.05.28 (A)/2010-11

March 29, 2011

The Chairmen
All Regional Rural Banks (RRBs)

Dear Sir,

Anti-Money Laundering (AML) / Combating of Financial Terrorism (CFT) - Standards

Please refer to our circular RPCD.CO.RRB.AML.No.7857 /03.05.28 (A)/2010-11 dated January 17, 2011 on risks arising from the deficiencies in AML/CFT regime of Iran, Democratic People's Republic of Korea (DPRK).

2. Financial Action Task Force (FATF) has issued a further Statement on February 25, 2011 on the subject (copy enclosed) calling its members and other jurisdictions to apply counter-measures to protect the international financial system from the ongoing and substantial money laundering and terrorist financing (ML/FT) risks emanating from Iran and Democratic People's Republic of Korea (DPRK).

3. All Regional Rural Banks are accordingly advised to take into account risks arising from the deficiencies in AML/CFT regime of these countries, while entering into business relationships and transactions with persons (including legal persons and other financial institutions) from or in these countries/ jurisdictions.

4. Please advise Principal Officer of your bank to acknowledge receipt of this circular letter to our Regional Office concerned.

Yours faithfully

(B.P.Vijayendra)
Chief General Manager

Encl: As above