RRBs - Anti-Money Laundering / Combating of Financial Terrorism - Standards - ربی - Reserve Bank of India
RRBs - Anti-Money Laundering / Combating of Financial Terrorism - Standards
RBI/2011-12/134 July 29, 2011 The Chairmen Dear Sir, Anti-Money Laundering (AML) / Combating of Financial Terrorism (CFT) - Standards Please refer to our circular RPCD.CO.RRB.AML.No.11332 /03.05.28 (A)/2010-11 dated April 01, 2011 forwarding the Financial Action Task Force (FATF) Statement identifying a list of jurisdictions which have strategic AML/CFT deficiencies. 2. FATF, has further issued a Statement on June 24, 2011 (copy enclosed) calling upon jurisdictions listed in the Statement to complete the implementation of their action plan within the timeframe. The FATF, in the Statement has called upon its members to consider the information given in the Statement. 3. All RRBs are accordingly advised to consider the information contained in the enclosed Statement. 4. Please advise Principal Officer of your bank to acknowledge receipt of this circular letter to our Regional Office concerned. Yours faithfully (C.D.Srinivasan) Encls: As above |