In exercise of the powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934, the Reserve Bank has cancelled the CoR issued to the following Non-Banking Financial Company (NBFC): | Name of the NBFC | Registered Office Address | CoR No. | CoR issued on | Name of the services provider/mobile app | | Zavron Finance Private Limited | PL. No.125, Sitabuldi, Maharajbaugh Road, Nagpur, Maharashtra – 440012 | N-13.02268 | August 03, 2018 | Ajaya Solutions Pvt. Ltd. (RupeeMax), Binenace Information Technology Pvt. Ltd., Microcard India Technology Consulting Service Private Limited, Truthigh Fintech Pvt. Ltd., Jcflash Technologies Pvt. Ltd. (FlashCash), Gradlane Systems Pvt. Ltd., Cash Bull Financial Technology Private Limited (Cash Bull), Onion Credit Private Limited (Cash Mama), TYTO Network Technologies Private Limited (Tytocash), Crazyrupee and Zincash. | As such, the above company shall not, hereinafter, transact the business of a Non-Banking Financial Institution (NBFI), as defined in clause (a) of Section 45-I of the RBI Act, 1934. The CoR has been cancelled by RBI as: -
The company has violated RBI guidelines on code of conduct in outsourcing of financial services in its digital lending operations by outsourcing its core decision-making functions such as credit appraisal, loan disbursal, fixing of rate of interest, as well as KYC verification process. -
The company not only failed to conduct due diligence on the Lending Service Providers (LSPs) to assess their competence, security and internal controls, ultimate beneficial owners, nationality/ shareholding pattern etc., but also failed to carry out periodic review of security practices/control processes deployed by the LSPs so as to secure confidentiality/security of customer data. -
The company has violated RBI guidelines on Fair Practices Code by not providing the copy of loan agreement and sanction letter in vernacular language to its customers. (Puneet Pancholy)
Chief General Manager Press Release: 2024-2025/1627 |
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