Press Releases

The Reserve Bank of India has on August 4, 2006 cancelled the certificate of registration granted to M/s BCC Finance Limited, Indore having its registered office at BCC House, 8/5 Manoramaganj, Navratan Bagh, Main Road, Indore-1 for carrying on the business of a non-banking financial institution as the company has opted to exit from the business of a non-banking financial institution. Following cancellation of registration certificate, M/s BCC Finance Limited, cannot transact the business of a non-banking financial institution.

Under powers conferred by Section 45-IA (6) 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 45-I of the Reserve Bank of India Act, 1934.

P.V.Sadanandan
Manager