The Reserve Bank of India has imposed a monetary penalty of `1.00 lakh (Rupees one lakh only) on The Sankheda Nagrik Sahakari Bank Limited, Sankheda, Dist. Vadodara, in exercise of powers vested in it under the provisions of Section 47(A)(1)(b) read with Section 46(4) of the Banking Regulation Act, 1949 (AACS) for not submission of Cash Transaction Reports (CTRs) in respect of cash transaction in excess of ` 10.00 lakh to Financial Intelligence Unit-India (FIU-IND), as required under the Anti Money Laundering (AML) guidelines.
The Reserve Bank of India had issued a show cause notice to the bank in response to which the bank submitted a written reply. After considering the facts of the case and the bank's reply as also personal submissions in the matter, the Reserve Bank of India came to the conclusion that the violations were substantiated and warranted imposition of the penalty.
Ajit Prasad
Assistant General Manager
Press Release : 2011-2012/377
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