RBI/2011-12/351
RPCD.CO.RRB.AML.No.7081/03.05.28(A)/2011-12

January 16, 2012

The Chairmen
All Regional Rural Banks (RRBs)

Dear Sir,

Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards

Please refer to our circular RPCD.CO.RRB.AML.No.1203 /03.05.28 (A)/2011-12 dated July 29, 2011 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions.

2.  Financial Action Task Force (FATF) has updated its Statement on October 28, 2011 on the subject (copy enclosed).

3.  All RRBs are accordingly advised to consider the information contained in the enclosed statement.

4.  This, however, does not preclude Indian banks or financial institutions from legitimate trade and business transactions with these countries and jurisdictions.

5. Please advise Principal Officer of your bank to acknowledge receipt of this circular letter to our Regional Office concerned.

Yours faithfully

(C.D.Srinivasan)
Chief General Manager

Encls: As above