The Reserve Bank of India (RBI), 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 | Office Address | CoR No. | CoR Issued On | Cancellation Order Date | | 1 | M/s Vrundavan Securities Limited | 202, Yogi Complex, 44, Sampatrao Colony, Alkapuri, Vadodara, Gujarat – 390007 | B 01.00261 | June 09, 1998 | January 19, 2021 | | 2 | M/s Durlav Finance Limited | Mahalaxmi Nibas, 2nd Floor, Narasingha Nagar, Pandra Street, Berhampur, Ganjam, Odisha-760009 | N-04.00024 | July 18, 2012 | January 22, 2021 | | 3 | VGM Finance Private Limited
(Presently known as M/s Sufalam Financial Services Private Limited) | # 161, 2nd floor, 4th Main, 7th Cross, Chamrajpet, Bengaluru, Karnataka - 560018 | B-09.00335 | June 03, 2011 | February 19, 2021 | | 4 | M/s Dhananjay Finance Limited | Survey No. 36, Plot No. 83, Dhananjay, Sanket Park, Opposite Shri Raj Residency, Nana Mauva Main Road, Rajkot, Gujarat – 360004 | B.01.00540 | January 16, 2015 | March 05, 2021 | 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. (Yogesh Dayal)
Chief General Manager Press Release: 2021-2022/119 | |