The
Reserve Bank of India has on July 9, 2007 cancelled the certificate of registration
granted to M/s. Urmil Mutual Benefits Limited, New Delhi having its registered
office at 70-71 Scindia House, 105, Bharat Chambers, Connaught Place, New Delhi-110001
for carrying on the business of a non-banking financial institution. Following
cancellation of registration certificate, M/s. Urmil Mutual Benefits Limited,
New Delhi 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. Ajit
Prasad Manager Press
Release : 2007-2008/491 |