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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 (303 kb)
Date : Sep 08, 2022
One NBFC surrender its Certificate of Registration to RBI

The following Non-Banking Financial Company (NBFC) has surrendered the Certificate of Registration (CoR) granted to it 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 its CoR.

Sr. No. Name of the Company Registered Office Address CoR No. CoR Issued on Cancellation Order Date
1 Tab Capital Private Limited SH-05, Building No.23A, Tulsi Co. Housing Society Limited, Subhash Nagar, Chembur, Mumbai, Maharashtra - 400071 13.00472 November 04, 2019 August 10, 2022

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 Reserve Bank of India Act, 1934.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2022-2023/844


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