The Reserve Bank of India (RBI) has cancelled the certificate of registration of the following non-banking financial companies (NBFCs). The Reserve Bank, in exercise of the powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934.
| 1 |
M/s Star Line Leasings Limited |
417-419, ‘Midas’, Sahar Plaza, Mathurdas Vasanji Road, Andheri (East), Mumbai - 400059 |
13.00533 |
March 24, 1998 |
October 05, 2016 |
| 2 |
M/s Target Credit and Capital Private Limited |
UG-1, B C Johri Palace, 51, M G Road, In front of Globus, Indore - 452001 |
B-03.00006 |
February 18, 1998 |
October 06, 2016 |
| 3 |
M/s Vishwakarma Strips and Investments Private Limited |
Opposite Link Road, Service Station, Link Road, Ludhiana, Punjab |
B-06.00034 |
March 05, 1998 |
October 10, 2016 |
| 4 |
M/s Purohit Finlease Limited |
360, Mint Street, 2nd Floor, Sowcarpet, Chennai - 600079 |
B-07.00593 |
March 15, 2001 |
October 10, 2016 |
| 5 |
M/s Royal Moga Hire Purchase Private Limited |
G T Road, Moga – 142001 (Punjab) |
06.00139 |
August 10, 1998 |
October 10, 2016 |
| 6 |
M/s Oak Finalease Limited (Formerly Eness Finalease Private Limited) |
168, Jaora Compound, Rathi Mansion, Indore - 452001 |
B-03.00115 |
September 25, 2000 |
October 14, 2016 |
As such, these companies cannot transact the business of a non-banking financial institution as laid down under clause (a) of Section 45-I of the Reserve Bank of India Act, 1934.
Anirudha D. Jadhav
Assistant Manager
Press Release : 2016-2017/1296 |