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. | 1. | M/s Shringarika Finance & Leasing Private Limited | C-8, East of Kailash, New Delhi – 110065 | B-14.02754 | November 29, 2002 | July 28, 2016 | | 2. | M/s Arasi Finance Private Limited | 99, Rajaji Street, Karur – 639001 | B.07.00471 | October 17, 2000 | August 29, 2016 | | 3. | M/s Suryasakti Commodities Private Limited | “Jasmine Tower”, 3rd Floor, 31, Shakespeare Sarani, Kolkata - 700017 | B-05.06133 | February 10, 2004 | August 25, 2016 | As such, the above companies cannot 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: 2016-2017/690 |