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Implementation of Section 51A of UAPA, 1967: Addition of one new entry to 1533 Democratic- (Reserve Bank of India) (18 Feb 2020)

MANU/RMIC/0019/2020

Banking

Please refer to Section 51 of Master Direction on Know Your Customer dated February 25, 2016 as amended on January 09, 2020, in terms of which "Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC)." Further, in terms of Section 53 of the Master Direction, other UNSC Resolutions circulated by the Reserve Bank in respect of any other jurisdictions/entities from time to time shall also be taken note of by the REs.

In this regard, Ministry of External Affairs (MEA) has now forwarded a press release "SC/14101 (Note SCA/1/20 (07)" dated 6 February 2020 regarding addition of one entry [Cdi.036; SEKA BALUKU of Ugandan origin] to Sanctions List, issued by the United Nations Security Council (UNSC). In view of the above, Regulated Entities (REs) are advised to ensure meticulous compliance with the aforementioned instruction pertaining to UAPA and ensure that they do not have any account in the name of individuals/entities appearing in the list.

Tags : IMPLEMENTATION   PROVISION   NEW ENTRY   ADDITION  

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