Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS) - RBI - Reserve Bank of India
Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS)
Withdrawn w.e.f. 16/11/2021
RBI/2015-16/205 October 15, 2015 To All Payment System Providers, System Participants Dear Madam/Sir, Reporting requirement under Foreign Account Tax Compliance Act (FATCA) and Common Reporting Standards (CRS) Please refer to our circular DPSS. CO. AD. No. 1390 /02.27.005/2014-15 dated January 21, 2015 on the captioned subject. In this regard, we enclose copies of the circulars issued by Department of Banking Regulation, Central Office, on the above subject.
2. All Payment System Operators may note the contents of the above circulars and take appropriate action. Yours faithfully, (Sangeeta Lalwani) Encl: As above |