RBI/2026-27/235
DOR.AML.REC.203/14.06.001/2026-27 August 18, 2026 The Chairpersons/ CEOs of the Commercial Banks,
Small Finance Banks, Payment Banks, Urban Co-operative Banks,
Rural Co-operative Banks, Regional Rural Banks, Local Area Banks,
Non-Banking Financial Companies, Asset Reconstruction Companies,
All India Financial Institutions Madam/Dear Sir, Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment of 04 Entries Please refer to Chapter IX on “Requirements/obligations under International Agreements - Communications from International Agencies” of the Reserve Bank of India - Know Your Customer, Directions, 2025 dated November 28, 2025 (amended as on December 29, 2025) (“Directions”), as applicable, as per which, regulated entity shall ensure that in terms of section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, it does 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). 2. In this connection, Ministry of External Affairs (MEA), Government of India has informed about the UNSC press release SC/16433, dated August 14, 2026 wherein the Security Council pursuant to resolutions 1267 (1999), 1989 (2011) and 2253 (2015) concerning ISIL (Da’esh), Al‑Qaida and associated individuals, groups, undertakings and entities enacted the amendments specified with strikethrough and underline in the entries below on its ISIL (Da’esh) and Al-Qaida Sanctions List of individuals and entities subject to the assets freeze, travel ban and arms embargo set out in paragraph 1 of Security Council resolution 2734 (2024), and adopted under Chapter VII of the Charter of the United Nations. A. Individuals QDi.002 Name: 1: AMIN 2: MUHAMMAD 3: UL HAQ 4: SAAM KHAN Title: na Designation: na DOB: a) 30 Apr. 1963 b) 1960 POB: Qilagho village, Khogyani District, Nangarhar Province, Afghanistan Good quality a.k.a.: a) Al-Haq, Amin b) Amin, Muhammad Low quality a.k.a.: a) Dr. Amin b) Ul-Haq, Dr. Amin Nationality: Afghanistan Passport no: na National identification no: na Address: na Kabul, Afghanistan (as of June 2026) Listed on: 25 Jan. 2001 (amended on 18 Jul. 2007, 16 Dec. 2010, 6 Dec. 2019, 8 Nov. 2022, 2 Feb. 2023, 14 Aug. 2026) Review concluded on: 15 Jun. 2010, 4 Dec. 2019, 8 Nov. 2022, 31 Dec. 2025 Other information: Security coordinator for Usama bin Laden (deceased). Repatriated to Afghanistan in February 2006. He was in Afghanistan as of August 2021. Arrested in Pakistan 2024 and deported to Afghanistan in 2025. Father’s name: Abdul Rahman. Photo and fingerprints available for inclusion in the INTERPOL-UN Security Council Special Notice. INTERPOL-UN Security Council Special Notice web link: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals#2006-21201. QDi.436 Name: 1: ABUBAKAR 2: SWALLEH 3: na 4: na Title: na Designation: na DOB: a) 13 Jan. 1992 b) 16 Mar. 1993 POB: Mengo, Uganda Good quality a.k.a.: a) ABUBAKER SWALEH b) TOM KIYURIGE Low quality a.k.a.: na ISAAC MUPETA Nationality: Uganda Passport no: Uganda number A00195974, expires on 16 Dec. 2029 National identification no: Uganda CM920231090NZA Address: Luzira Prison, Luzira, Kampala, Uganda Listed on: 16 Jun. 2025 (amended on 14 Aug. 2026) Other information: Abubakar Swalleh provides financial, material, or technological support for, or financial or other services to, or in support of, ISIL (listed as Al-Qaida in Iraq (QDe.115). He acted, since 2018, as an ISIL facilitator who provides financial and logistic support including recruitment for ISIL in East and Southern Africa. Phone number: +963936016952. Gender: Male. Photo available for inclusion in the INTERPOL-UN Security Council Special Notice INTERPOL-UN Security Council Special Notice: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals#2025-47413. QDi.439 Name: 1: HAMIDA 2: NABAGGALA 3: na 4: na Name (original script): حميدة ناباجالا Title: na Designation: na DOB: 23 Feb. 1989 POB: Uganda Good quality a.k.a.: na Low quality a.k.a.: a) NABAGGALA b) NABAGGAKA c) HAMIDA d) HAMIDAH Nationality: Uganda Passport no: na National identification no: Uganda CF89095102DDAE, expires 27 Mar. 2025 Address: Democratic Republic of the Congo Listed on: 30 Mar. 2026 (amended on 8 Jul. 2026, 14 Aug. 2026) Other information: Works as a mediator in financing channels for ISIL in Central Africa, has been charged with financing a bombing that occurred in the Ugandan capital, Kampala, in 2021, attempted to coerce her three children in Uganda to send them to ISIL camps in the Democratic Republic of the Congo. Gender: Female. Photo available for inclusion in the INTERPOL-UN Security Council Special Notice INTERPOL-UN Security Council Special Notice: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Individuals#2026-23487. B. Entities QDe.161 Name: ISLAMIC STATE IN IRAQ AND THE LEVANT - KHORASAN (ISIL-K) A.k.a.: a) ISIL KHORASAN b) ISLAMIC STATE’S KHORASAN PROVINCE c) ISIS WILAYAT KHORASAN d) ISIL’S SOUTH ASIA BRANCH e) SOUTH ASIAN CHAPTER OF ISIL f) The Islamic State of Iraq and ash-Sham—Khorasan Province g) The Islamic State of Iraq and Syria—Khorasan h) Islamic State of Iraq and Levant in Khorasan Province i) Islamic State Khurasan j) ISIS-K k) ISISK l) IS-Khorasan m) ISLAMIC STATE KHORASAN PROVINCE (ISKP) F.k.a.: na Address: na Listed on: 14 May 2019 (amended on 1 Apr. 2022, 14 Aug. 2026) Review concluded on: 7 Nov. 2024 Other information: Islamic State of Iraq and the Levant - Khorasan (ISIL - K) was formed on January 10, 2015 by a former Tehrik-e Taliban Pakistan (TTP) (QDe.132) commander and was established by former Taliban faction commanders who swore an oath of allegiance to the Islamic State of Iraq and the Levant (listed as Al-Qaida in Iraq (QDe.115)). ISIL – K has claimed responsibility for numerous attacks in both Afghanistan and Pakistan INTERPOL-UN Security Council Special Notice: https://www.interpol.int/en/How-we-work/Notices/View-UN-Notices-Entities#2019-54448. 3. Press release dated August 14, 2026 regarding the above can be found at https://press.un.org/en/2026/sc16433.doc.htm Further, in accordance with paragraph 61 of resolution 2734 (2024), the Committee has made accessible on its website the narrative summaries of reasons for listing of the above entries at the following URL: https://main.un.org/securitycouncil/en/sanctions/1267/aq_sanctions_list/summaries 4. The details of the sanction measures and exemptions are available at the following URL: https://www.un.org/securitycouncil/sanctions/1267#further_information 5. In view of the above, regulated entities are advised to take appropriate action in terms of Chapter IX of the aforementioned Directions and strictly follow the procedure as laid down in the UAPA Order dated February 02, 2021 (amended on April 22, 2024) annexed to the Directions. 6. Updated lists of individuals and entities linked to ISIL (Da'esh), Al-Qaida and Taliban are available at: www.un.org/securitycouncil/sanctions/1267/aq_sanctions_list https://www.un.org/securitycouncil/sanctions/1988/materials 7. Further, as per the instructions from the Ministry of Home Affairs (MHA), any request for de-listing received by any bank is to be forwarded electronically to Joint Secretary (CTCR), MHA for consideration. Individuals, groups, undertakings or entities seeking to be removed from the Security Council’s ISIL (Da'esh) and Al-Qaida Sanctions List can submit their request for delisting to an independent and impartial Ombudsperson who has been appointed by the United Nations Secretary-General. More details are available at the following URL: https://www.un.org/securitycouncil/ombudsperson/application 8. Regulated entities are advised to take note of the aforementioned UNSC communications and ensure meticulous compliance. Yours faithfully, (Veena Srivastava)
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