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 company. | Sr. No. | Name of the Company | Registered Office Address | CoR No. | CoR Issued On | Cancellation Order Date | | 1 | R.L. Investment and Finance Company Limited | 61/211, Canal Road, Kanpur, Uttar Pradesh – 208001 | 12.00010 | February 21, 1998 | April 08, 2025 | 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. Further, the Reserve Bank of India, in exercise of powers conferred on it under Section 4 (1) (e) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, has cancelled the Certificate of Registration of the following company. | Sr. No. | Name of the Company | Registered Office Address | CoR No. | CoR Issued On | Cancellation Order Date | | 1 | India Resurgence ARC Private Limited | 304, 3rd Floor, Piramal Tower, Peninsula Corporate Park, Ganpatrao Kadam Marg, Lower Parel, Mumbai, Maharashtra - 400013 | 029/2018 | October 23, 2018 | April 04, 2025 | As such, the above company shall not transact the business of an Asset Reconstruction Company. (Puneet Pancholy)
Chief General Manager Press Release: 2025-2026/296 |
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