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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


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Date : Jun 11, 2018
Cancellation of Certificate of Registration of 6 NBFCs

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 companies.

Sr. No. Name of the Company Office Address CoR No. Issued On Cancellation Order Date
1 M/s Pace Properties Private Limited 8, Amartolla Street, 4th Floor, Room No 405, Kolkata-700001 B.05.06270 March 19, 2004 March 26, 2018
2 M/s Mahajan Vayapar Private Limited 71, B.R.B.Basu Road, Room No D-507, 5th Floor, Kolkata-700001 B.05.04661 November 22, 2001 March 26, 2018
3 M/s Apeksha Tours and Travel Private Limited 208/3, Raja Ram Mohan Roy Road, Kolkata-700008 B.05.06158 February 11, 2004 March 26, 2018
4 M/s Ravindra Hire Purchase and Finance Private Limited Kotkapura Road, Baghapurana, Amritsar, Punjab B-06.00427 January 10, 2001 May 04, 2018
5 M/s Oceanic Leasing Company Private Limited SCO 88, 2nd Floor, Sector-35 C, Chandigarh-160034 B-06.00241 March 01, 2000 May 18, 2018
6 M/s RPS Finvest Private Limited B-XXXI-1135/245AD, Street No 13, Sarpanch Colony, Jamalpur, Chandigarh Road, Ludhiana, Punjab B-06.00425 January 10, 2001 May 18, 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.

Ajit Prasad
Assistant Adviser

Press Release : 2017-2018/3245


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