Press Releases

The Reserve Bank of India has on July 16, 2007 cancelled the certificate of registration granted to A.R.S. Securities Private Limited, having its registered office at C-392, Sector 1, Rohini, New Delhi-110085 for carrying on the business of a non-banking financial institution. Following cancellation of registration certificate, A.R.S. Securities 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.