RBI/2011-12/487
DNBS(PD).CC. No.270 /03.10.42 /2011-12

April 04 , 2012

 
All Non Banking Financial Companies /
Residuary Non Banking Companies

Dear Sir,

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

Please refer to DNBS(PD).CC.No.257/03.10.42/ 2011-12 dated March 14, 2012 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions.

2.  Financial Action Task Force (FATF) has updated its Statement on February 16, 2012 on the subject (copy enclosed).

3.  All NBFCs/RNBCs are accordingly advised to consider the information contained in the enclosed statement.

4.  This, however, does not preclude financial institutions from legitimate trade and business transactions with these countries and jurisdictions.

Yours faithfully,

(Dr Tuli Roy)
Deputy General Manager

Encl: as above