The Reserve Bank of India has on October 8, 2007 cancelled the certificate of registration granted to M/s Peeti Securities Limited, having its registered office at 221A, Tivoli Compound, Behind Lamba Cinema Hall, Bolton Road, Secundrabad-500003 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 Peeti Securities 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.
Ajit Prasad
Manager
Press Release :2007-2008/574 |
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