RBI/2010-11/375
DPSS. CO. AD. No. 1568/02.27.005/2010-11

January 18, 2011

All the Authorised entities operating payment system in India

Dear Sir

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

We are forwarding herewith a copy of the Statement issued on October 22, 2010 by the Financial Action Task Force (FATF) calling upon jurisdictions listed in the Statement to complete the implementation of their action plan within the timeframe (enclosed). The FATF, in the Statement has called upon its members to consider the information given in the Statement.

2. All the Authorised entities operating payment system in India are accordingly advised to consider the information contained in the enclosed Statement.

3. You are also advised to refer to the circular DBOD. AML.No.2329/14.01.037/2009-10 dated August 9, 2010 forwarding the Financial Action Task Force (FATF) Statement identifying a list of jurisdictions which have strategic AML/CFT deficiencies.  The said circular is available on our website www.rbi.org.in.

4. Nodal Officer/Principal Officer should acknowledge receipt of this circular letter.

Yours faithfully,

(K. C. Anand)
Deputy General Manager

Encl: As above