RBI/2012-13/340
RPCD.CO.RRB.RCB.AML.No. 6163/07.51.018/2012-13

December 17, 2012

The Chairmen / CEOs of all Regional Rural Banks /
State and Central Co-operative Banks

Dear Sir,

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

Please refer to our circular RPCD.CO.RRB.RCB.AML.No.838/03.05.28(A)/2012-13 dated July 30, 2012 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions.

2. Financial Action Task Force has updated its Statement on the subject and document ‘Improving Global AML/CFT Compliance:
on-going process’ on October 19, 2012 (copy enclosed). The statement/ document can be accessed from the following URL also:
http://www.fatf-gafi.org/media/fatf/documents/FATF%20Public%20Statement%2019%20October%202012.pdf and https://www.fatf-gafi.org/topics/high-riskandnon-cooperativejurisdictions/documents/improvingglobalamlcftcomplianceon-goingprocess-19october2012.html

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 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,

(I.S. Negi)
General Manager

Encl: As above