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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 (321 kb)
Date : Apr 27, 2021
RBI cancels Certificate of Registration of Four NBFCs

The Reserve Bank of India (RBI), 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. CoR Issued On Cancellation Order Date
1 M/s Vrundavan Securities Limited 202, Yogi Complex, 44, Sampatrao Colony, Alkapuri, Vadodara, Gujarat – 390007 B 01.00261 June 09, 1998 January 19, 2021
2 M/s Durlav Finance Limited Mahalaxmi Nibas, 2nd Floor, Narasingha Nagar, Pandra Street, Berhampur, Ganjam, Odisha-760009 N-04.00024 July 18, 2012 January 22, 2021
3 VGM Finance Private Limited
(Presently known as M/s Sufalam Financial Services Private Limited)
# 161, 2nd floor, 4th Main, 7th Cross, Chamrajpet, Bengaluru, Karnataka - 560018 B-09.00335 June 03, 2011 February 19, 2021
4 M/s Dhananjay Finance Limited Survey No. 36, Plot No. 83, Dhananjay, Sanket Park, Opposite Shri Raj Residency, Nana Mauva Main Road, Rajkot, Gujarat – 360004 B.01.00540 January 16, 2015 March 05, 2021

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.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2021-2022/119


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