Financial Inclusion and Development

RBI/2014-15/148 RPCD.RRB.RCB.AML.No.1288/07.51.018/2014-15 July 28, 2014 The Chairmen / Chief Executive Officers All Regional Rural Banks (RRBs) State / Central Coop. Banks (StCBs/CCBs) Madam/ Dear Sir, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our letter RPCD.RRB.RCB.AML.No.10292/07.51.018/2013-14 dated March 13, 2014 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financi

RBI/2013-14/519 RPCD.RRB.RCB.AML.No. 10292/07.51.018/2013-14 March 13, 2014 The Chairmen / CEOs of all Regional Rural Banks / State and Central Co-operative Banks Dear Sir/Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our letter RPCD.RRB.RCB.AML.No.6235/07.51.018/2013-14 dated December 10, 2013 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (

RBI/2013-14/472 RPCD.RRB.RCB.BC.No. 80/07.51.014/2013-14 January 28, 2014 The Chairmen / CEOs of All Regional Rural Banks / State and Central Co-operative Banks Dear Sir/Madam, Collection of Account Payee Cheques – Prohibition on Crediting Proceeds to Third Party Account Please refer to our circulars RPCD.CO.RRB.BC.No.30/03.05.33/2011-12 dated November 11, 2011 and RPCD.CO.RCBD.BC.No.34/07.38.03/2011-12 dated November 24, 2011 advising Regional Rural Banks (RRBs) and

RBI/2013-14/407 RPCD.RRB.RCB.AML.No.6235/07.51.018/2013-14 December 10, 2013 The Chairmen / CEOs of All Regional Rural Banks / State and Central Co-operative Banks Dear Sir/Madam, Anti-Money Laundering (AML) / Combating of Financing of Terrorism (CFT) - Standards Please refer to our letter RPCD.RRB.RCB.AML.No.342/07.51.018/2013-14 dated July 5, 2013 on risks arising from the deficiencies in AML / CFT regime of certain jurisdictions. 2. Financial Action Task Force (FAT

RBI/2012-13/443 RPCD.RRB.RCB.AML.No. 9753/07.51.018/2012-13 March 15, 2013 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 letter RPCD.CO.RRB.RCB.AML.No. 6163/07.51.018/2012-13 dated December 17, 2012 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF)

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 h

RBI/2012-13/157 RPCD.CO.RRB.BL.BC.No.18 /03.05.90/2012-13 August 1, 2012 All Regional Rural Banks Dear Sir, Simplification of the Procedure for Branch Licensing Please refer to our circular RPCD.CO.RRB.BL.BC.No.90/03.05.90-A/2011-12 dated June 13, 2006, liberalising and simplifying the procedure for opening, shifting or merger of branches. 2. As per extant general policy on branch licensing the applications for opening, shifting, merger or conversion of branches, have

RBI/2012-13/146 RPCD.CO.RRB.RCB.AML.No.838/03.05.28(A)/2012-13 July 30, 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 circular RPCD.CO.RRB.RCB.AML.No.9177/07.02.12/2011-12 dated March 15, 2012 on risks arising from the deficiencies in AML/CFT regime of certain jurisdictions. 2. Financial Action Task Force (FATF) has