The Reserve Bank of India (RBI) has cancelled the certificate of registration of the following four non-banking financial companies (NBFCs) in exercise of the powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934.
1 |
M/s Lakshmi Exim Private Ltd |
15th Floor, Infinity Benchmark Plot No. G1, Block EP & GP, Sector-V, Bidhannagar, Salt Lake, Kolkata - 700091 |
05.01444 |
April 06, 1998 |
October 25, 2016 |
2 |
M/s Rajrishabh Finance & Investments Private Limited |
4C, N.C Dutta Road, 5th Floor, Unit No. 507, Kolkata - 700001 |
13.00969 |
August 05, 1998 |
October 28, 2016 |
3 |
M/s Chirag Viniyog & Commercial Private Limited |
46/31/1, 4th Floor, Leela Roy Sarani, Kolkata – 700029 |
05.01523 |
April 20, 1998 |
November 18, 2016 |
4 |
M/s Aashka Holdings Private Limited (Presently known as M/s Aashka Holdings Limited) |
102, 2nd Floor, Marwadi Chawl, 391-D, Badam Wadi, Vallabhbhai Patel Road, Congress House, Girgaon, Mumbai - 400004 |
13.00867 |
May 26, 1998 |
November 21, 2016 |
As such, these companies cannot transact the business of non-banking financial institution as laid down under clause (a) of Section 45-I of the Reserve Bank of India Act, 1934.
Ajit Prasad
Assistant Adviser
Press Release : 2016-2017/1568 |