The Reserve Bank of India has on July 03, 2007 cancelled the certificate of registration granted to M/s. H.S.Sidhu Financiers Private Limited having its registered office at L 2/3, New Colony, Jail Road, Gurgaon, Haryana 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 the registration certificate, M/s. H.S.Sidhu Financiers Private 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 a 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.
Sabeeta Badkar
Assistant Manager
Press Release : 2007-2008/109
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