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REGULATING NON-BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country’s financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

Press Release


PDF document (360 kb)
Date : Mar 24, 2025
Reserve Bank cancels Certificate of Registration (CoR) of M/s. Unitara Finance Limited

In exercise of powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934 (the Act), the Reserve Bank of India by its order dated March 24, 2025 has cancelled the Certificate of Registration No. B-03.00016 dated February 20, 1998 issued to M/s. Unitara Finance Limited, CIN No. U65921MP1994PLC008248, having its Registered Office at 70, Transport Nagar Indore, Madhya Pradesh-452001 for carrying on the business of a Non-Banking Financial Institution as defined in section 45-I(a) of the Act.

The company therefore cannot carry on the business of a Non-Banking Financial Institution under the Act.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/2448

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