Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards - Primary (Urban) Co-operative Banks - ربی - Reserve Bank of India
Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) - Standards - Primary (Urban) Co-operative Banks
RBI/2013-2014/128 July 9, 2013 The Chief Executive Officer Madam/Dear Sir, Anti-Money Laundering (AML)/Combating of Financing of Terrorism (CFT) – Please refer to our circular UBD.BPD (AD)Cir.No.3/14.01.062/2012-13 dated April 4, 2013 on risks 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 Process’ has been issued on June 21, 2013 (copy enclosed). The statement / document can be accessed from the following URLs also: http://www.fatf-gafi.org/topics/key/public-statement-june-2013.html 3. Primary (Urban) Co-operative Banks (UCBs) are accordingly advised to consider the information contained in the enclosed statement. This, however, does not preclude UCBs from legitimate trade and business transactions with these countries and jurisdictions. 4. The Principal Officer should acknowledge receipt of this circular to our Regional Office concerned. Yours faithfully, (P. K. Arora) |