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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 (266 kb)
Date : Aug 08, 2022
Four Non-Banking Financial Companies surrender their Certificate of Registration to Reserve Bank of India

The following Four Non-Banking Financial Companies (NBFCs) have surrendered the Certificate of Registration (CoR) granted to them by the Reserve Bank of India (RBI). The RBI, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has therefore cancelled their CoR.

Sr. No. Name of the Company Registered Office Address CoR No. CoR Issued on Cancellation Order Date
1 Chettinad Financial Management Services Private Limited Rani Seethai Hall, 603, Anna Salai, Chennai, Tamil Nadu - 600006 N-07.00752 August 11, 2005 July 12, 2022
2 Trichy Sri Amman Finance Private Limited C-94, Fort Station Road, Thillai Nagar Trichy, Tamil Nadu - 620018 B-07.00711 April 18, 2002 July 12, 2022
3 Nima Leasing and Finance Company Private Limited C/o Roshni Cold Storage Private Limited, 6 & 7 Civil Lines, Bareilly, Uttar Pradesh - 243005 B-07.00650 November 02, 2001 July 19, 2022
4 North Pole Finance Limited 218-219, Star Chambers, Harihar Chowk, Sadar, Rajkot, Gujarat - 360001 01.00307 August 03, 1999 July 19, 2022

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 Reserve Bank of India Act, 1934.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2022-2023/681


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