The Reserve Bank of India (RBI) has cancelled the certificate of registration of the following five 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 Trupti Finance Private Limited |
306, Sarthik Complex, Near Fun Republic, Satellite, Ahmedabad-380 015, Gujarat |
01.00080 |
March 09, 1998 |
March 16, 2018 |
| 2 |
M/s Liza Tie-up Private Limited
(presently known as M/s Torsa Finvest Private Limited) |
56, Metcalf Street, 2nd Floor, Room No. 2F, Kolkata-700 012 |
B-05.03612 |
April 10, 2003 |
March 16, 2018 |
| 3 |
M/s Moga Finance Limited |
1st Floor, WG-329, Basti Adda Chowk, Jalandhar-144001, Punjab |
06.00200 |
June 06, 2007 |
March 16, 2018 |
| 4 |
M/s Gujarat Financial and Capital Limited
(presently M/s Gujarat Financial and Capital Private Limited) |
604, Sakar III, Income Tax Circle, Ahmedabad-380014, Gujarat |
01.00231 |
May 04, 1998 |
March 16, 2018 |
| 5 |
M/s Singh Finance Limited |
54-D, Nehru Market, Jammu-180012 |
A-1100042 |
June 10, 2008 |
February 27, 2018 |
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.
Anirudha D. Jadhav
Assistant Manager
Press Release : 2017-2018/2673 |