The Reserve Bank of India has on November 5, 2007 cancelled the certificate of registration granted to M/s. V.P.Fincap Private Limited, New Delhi having its registered office at C-131, SFS. Flats, Sector-19, Rohini, New Delhi-110085 for carrying on the business of a non-banking financial institution. Following cancellation of registration certificate, M/s. V.P.Fincap Private 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 : 2007-2008/699 |
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