The Reserve Bank of India, has
on May 10, 2005 cancelled the certificate of registration granted to Alpic Finance
Limited, having its registered office at Harpal House, 1st Floor, Meadow Street,
Nagindas Master Road, Fort, Mumbai-400 023 for carrying on the business of a
non-banking financial institution.
Following cancellation of registration
certificate, Alpic Finance Limited cannot transact the business of a non-banking
financial institution. The company has also been prohibited from acceptance
of deposits and prohibited from alienation of assets.
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. Under Section 45MB
(1) of this Act, the Reserve Bank can prohibit non-banking financial company
for accepting deposits; and under Section 45MB (2), it can prohibit the company
from alienating its assets. The business of a non-banking financial institutions
is defined in clause (a) of Section 45IA of the Reserve Bank of India Act, 1934.
P.V.Sadanandan
Manager
Press Release: 2004-2005/1254
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