The following NBFCs have surrendered the Certificate of Registration granted to them by the Reserve Bank of India. 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 therefore cancelled their Certificate of Registration.
1. |
M/s V.H Doshi & Sons Investment Pvt. Ltd. |
83, Bajaj Bhavan, Nariman Point, Mumbai-400021 |
B.01.00546 |
August 10, 2015 |
April 20, 2016 |
2. |
M/s Vinodchandra Doshi Investment Co Private Limited |
83, Bajaj Bhavan, Nariman Point, Mumbai-400021 |
B.01.00547 |
August 10, 2015 |
April 20, 2016 |
3. |
M/s Samarth Doshi Investment Co. Private Limited |
83, Bajaj Bhavan, Nariman Point, Mumbai-400021 |
B.01.00548 |
August 10, 2015 |
April 20, 2016 |
4. |
M/s Echjay Overseas Trades Private Limited |
83, Bajaj Bhavan, Nariman Point, Mumbai-400021 |
B.01.00549 |
August 10, 2015 |
April 20, 2016 |
5. |
M/s Hari Mahavin Investment Private Limited |
83, Bajaj Bhavan, Nariman Point, Mumbai-400021 |
B.01.00550 |
August 10, 2015 |
April 20, 2016 |
6. |
M/s Baroda Industries Private Limited |
226, Bajaj Bhavan, 2nd Floor, Nariman Point, Mumbai-400021 |
13.00275 |
March 06, 1998 |
March 01, 2016 |
7. |
M/s Eureka Finvest Private Ltd. |
502, 5th Floor, The Chambers, Plot No. 4, 12, 13, Viman Nagar, Lohagaon, Pune-411014 |
13.01295 |
September 09, 1999 |
April 20, 2016 |
As such, the above companies cannot transact the business of a Non-Banking Financial Institution, as defined in clause (a) of Section 45-I of the RBI Act, 1934.
Ajit Prasad
Assistant Adviser
Press Release : 2015-2016/2626 |