RBI/2009-10/254
RPCD.CO.RF.AML.No.6548/07.02.12/2009-10

December 10, 2009

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

Dear Sir,

Know your Customer (KYC) Norms / Anti-Money Laundering (AML) Standards /
Combating of Financing of Terrorism (CFT)

Please refer to our letter RPCD.CO.RF.AML.No.4863/07.02.12/2009-10 dated November 9, 2009 on risks arising from the deficiencies in AML/CFT regime of Iran, Uzbekistan, Pakistan, Turkmenistan and Sao Tome and Principe.  

2. Financial Action Task Force (FATF) has issued a statement dated October 16, 2009 on the subject (copy enclosed). Banks are accordingly advised to take into account risks arising from the deficiencies in AML/CFT regime of Iran, Uzbekistan, Pakistan, Turkmenistan and Sao Tome and Principe. 

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

Yours faithfully,

(R.C.Sarangi)
Chief General Manager

Encl:  As above