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. | Sr. No. | Company's Name | Address of Registered Office | Certificate of Registration No. | Issued On | Date of cancellation | | 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 | |