The
Reserve Bank of India has on October 29, 2007 cancelled the certificate of registration
granted to M/s. Malwa Mercantile Limited, New Delhi having its registered office
at M-53, II Floor, M Block Market Greater Kailash, New Delhi-110048 for carrying
on the business of a non-banking financial institution. Following cancellation
of registration certificate, M/s. Malwa Mercantile 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. G.
Raghuraj Deputy General Manager Press
Release : 2007-2008/656 |
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