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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 (156 kb)
Date : Aug 09, 2018
2 NBFCs surrender their Certificate of Registration to RBI

The following NBFCs have surrendered the Certificate of Registration granted to them by the Reserve Bank of India. 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 therefore cancelled their Certificate of Registration.

Sr. No. Name of the Company Office Address CoR No. Issued On Cancellation Order Date
1. G P Mass Finance Limited (previously known as Level Field Finance Limited) 4-5-37/1, Flat No. 204, Sri Sai Homes, Ist Lane, Vidya Nagar, Guntur-522 007, Andhra Pradesh B-09.00202 January 15, 2009 June 29 2018
2. Wellshine Investments & Financial Services Limited B-101, Harihar Residency, 20, Mannarpuram Main Road,
Tiruchirappalli-620 020
B-07.00261 November 25, 2004 July 11, 2018

As such, the above companies 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: 2018-2019/359


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