RBI/2011-12/449
RPCD.CO.RRB.RCB.AML.No. 9177/07.02.12/2011-12

March 15, 2012

The Chairmen / CEOs,
All Regional Rural Banks and State / Central Co-operative Banks

Dear Sir,

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

Please refer to our letters RPCD.CO.RRB.AML.No.7081/03.05.28 (A)/2011-12 and RPCD.CO.RCB.AML.No.7036/07.02.12/2011-12 dated January 16, 2012, on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions.

2. Financial Action Task Force (FATF) has updated its Statement on February 16, 2012 on the subject (copy enclosed).

3. All Regional Rural Banks / State and Central Co-operative Banks are accordingly advised to consider the information contained in the enclosed Statement.

4. This, however, does not preclude Indian Banks 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 concerned Regional Office.

Yours faithfully,

(C.D.Srinivasan)
Chief General Manager

Encl: As above