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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 (91 kb)
Date : Apr 10, 2018
Cancellation of Certificate of Registration of NBFC

The Reserve Bank of India, 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 company.

Sr. No. Name of the Company Office Address CoR No. Issued On Cancellation Order Date
1. M/s Ashlip Securities Private Limited IX/437, Mattackal Buildings, Kadapara, Mannar P.O. Kerala 689621 B-16.00080 June 01, 2000 March 20, 2018

As such, the above company 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.

Anirudha D. Jadhav
Assistant Manager

Press Release : 2017-2018/2688

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