The Reserve Bank of India, has on February 5, 2005 cancelled the certificate of registration issued to Chopra and Cheema Bros.Finlease Private Limited, having its registered office at M-450, Guru Harkrishan Nagar, Paschim Vihar, New Delhi-110 087 for carrying on the business of a non-banking financial institution. Under powers conferred by Section 45IA of the Reserve Bank of India Act, 1934, the Reserve Bank can cancel the registration certificate of non-banking financial company. The business of a non-banking financial institution is defined in clause (a) of Section 45IA of the Reserve Bank of India Act, 1934. P.V.Sadanandan
Manager Press Release: 2004-2005/884 |