The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following companies. | Sr. No. | Name of the Company | Registered Office Address | CoR No. | CoR Issued On | Cancellation Order Date | | 1 | Thamiraparani Investments Private Limited | Flat No. D-2, Srishti Crescendo, D/No 24, Desika Road, Chennai, Tamil Nadu – 600004 | B-07.00674 | January 10, 2002 | March 24, 2025 | | 2 | Aramusk Infrastructure Investments Limited | D1, Srishti Crescendo, 24, Desika Road, Chennai, Tamil Nadu – 600004 | B-07.00182 | June 12, 2001 | March 24, 2025 | | 3 | Viswapriya Gold Hire Purchase Limited (Name changed to Viswapriya Finance Limited in MCA records) | 75-C, II Main Road, Gandhi Nagar, Adyar, Chennai, Tamil Nadu – 600020 | B-07.00214 | April 08, 2002 | March 24, 2025 | | 4 | Matrix Financial Services Ltd | D1 Srishti Crescendo, 24, Desika Road, Chennai, Tamil Nadu – 600004 | B-07.00554 | December 27, 2000 | March 24, 2025 | | 5 | Unitara Finance Limited | 70, Transport Nagar Indore, Madhya Pradesh- 452001 | B-03.00016 | February 20, 1998 | March 24, 2025 | | 6 | Well Fin Securities Limited | 4th Floor, Agarwal Complex, Navrangpura, Near CG Road, Ahmedabad, Gujarat - 380009 | B.01.00438 | November 22, 2002 | March 26, 2025 | As such, the above companies shall not transact the business of a Non-Banking Financial Institution, as defined in clause (a) of Section 45-I of the RBI Act, 1934. (Puneet Pancholy)
Chief General Manager Press Release: 2025-2026/71 | |