‘Know Your Customer’ (KYC) Guidelines /Anti-Money Laundering Standards (AML) / Obligation of NBFCs under Prevention of Money Laundering Act (PMLA), 2002 Obligation of NBFCs - Amendment to Prevention of Money-laundering (Maintenance of Records) Rules 2013 - ఆర్బిఐ - Reserve Bank of India
‘Know Your Customer’ (KYC) Guidelines /Anti-Money Laundering Standards (AML) / Obligation of NBFCs under Prevention of Money Laundering Act (PMLA), 2002 Obligation of NBFCs - Amendment to Prevention of Money-laundering (Maintenance of Records) Rules 2013
RBI/2014-15/330 December 1, 2014 All NBFCs Dear Madam/Sir, ‘Know Your Customer’ (KYC) Guidelines /Anti-Money Laundering Standards (AML) / Obligation of NBFCs under Prevention of Money Laundering Act (PMLA), 2002 Obligation of NBFCs – Amendment to Prevention of Money-laundering (Maintenance of Records) Rules 2013. Government of India has notified the “Prevention of Money-Laundering (Maintenance of Records) Amendment Rules, 2013” (Rules) and have published the same in the extraordinary official gazette vide G.S.R. No. 576 (E) dated August 27, 2013. In order to align the existing instructions contained in our Master Circular DNBS (PD) CC. No. 387/03.10.42 / 2014-15 dated July 1, 2014 on ‘Know Your Customer’ (KYC) Guidelines /Anti-Money Laundering Standards (AML) / Obligation of NBFCs under Prevention of Money Laundering Act (PMLA), 2002 with the amendment to PML Rules, it has been decided to notify the corresponding changes on account of the amendments. 2. The important changes are mentioned in the Annex. 3. A copy of the notification is attached for detailed reference. 4. NBFCs may revise their KYC policy in the light of the above instructions and ensure strict adherence to the same. Yours faithfully (Sindhu Pancholy) Encl: As above |
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