Press Releases

The Reserve Bank of India has on February 13, 2007 cancelled the certificate of registration granted to Bhoruka Financial Services Limited having its registered office at White Field Road, Mahadevapura Post, Bangalore – 560048 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, Bhoruka Financial Services 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.