RBI/2014-15/346
DNBR(PD).CC.No.006/03.10.42/2014-15

December 11, 2014

All NBFCs

Dear Sirs,

Implementation of Section 51-A of UAPA, 1967- Updates of the UNSCR 1988(2011) Taliban sanctions list

Please refer to our Circular DNBS(PD).CC.No 357/03.10.42/2013-14 dated October 03, 2013 on the captioned subject and DNBS(PD).CC.No.409/03.10.42/2014-15 dated September 25, 2014 releasing 4th update of 2014 regarding UNSCR “1988 Sanctions List”, i.e. list of Individuals and entities linked to Taliban.

2. Ministry of External Affairs (MEA), UNP Division, has forwarded 8th and 10th update of 2013 and 1st and 2nd update of 2014 as detailed in the Annex, regarding amendment to the entries in the Taliban sanction list. Links to the press releases also has been provided in the Annex.

Press releases concerning amendments to the list are available at http://www.un.org/sc/committees/1988/pressreleases.shtml and a link to updated list of individuals and entities linked to Taliban incorporating all the above updates is also available at http://www.un.org/sc/committees/1988/pdf/1988list.pdf

3. NBFCs are required to update the list of individuals/entities as circulated by Reserve Bank and before opening any new account, it should be ensured that the name/s of the proposed customer does not appear in the list. Further, NBFCs should scan all existing accounts to ensure that no account is held by or linked to any of the entities or individuals included in the list.

Yours faithfully,

(Sindhu Pancholy)
Deputy General Manager
Encl: as above

Annex