The Reserve Bank of India has on June 13, 2012 cancelled the certificate of registration No. 09.00196 dated November 13, 1998, issued to Maruti Securities Limited, having its registered office at Plot No.66, Park View Enclave, Hasmatpet Road, Hyderabad-500009 for carrying on the business of a non-banking financial institution as the company has voluntarily exited from carrying on NBFI activities. Following cancellation of the registration certificate the company cannot transact the business of a non-banking financial institution.

By the powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934, the Reserve Bank can cancel the registration certificate of a non-banking financial company. The business of a non-banking financial institution is defined in clause (a) of Section 45-I of the Reserve Bank of India Act, 1934.

Ajit Prasad
Assistant General Manager

Press Release: 2012-2013/244