Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards - ربی - Reserve Bank of India
Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards
RBI/2012-13/497 May 8, 2013 Chief Executive Officers of Dear Sir Anti- Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our circular DPSS.CO.AD.No.1120 /02.27.005/2012-13 dated January 8, 2013 on risk arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) has updated its Statement on the subject and document ‘Improving Global AML/CFT Compliance: on-going processes’ on February 22, 2013 (copy enclosed). The statement / document can be accessed from the following URL also: http://www.fatf-gafi.org/documents/documents/fatfpublicstatement22february2013.html and 3. All the Payment System Operators authorised under the Payment and Settlement Systems Act, 2007 are accordingly advised to consider the information contained in the enclosed Statement. 4. This, however, does not preclude Payment System Operators from legitimate trade and business transactions with these countries and jurisdictions. 5. Nodal Officer/Principal Officer may please acknowledge receipt of this circular. Yours faithfully (K C Anand) Encl: As above |