(Formerly
Shree Kalyani Leasing & Finance Private Limited) The
Reserve Bank of India has on February 28, 2008 cancelled the certificate of registration
granted to M/s. Shree Kalyani Leasing & Finance Ltd. having its registered
office at `Dreemland Arcade', No.3/72-6, N.H.17, P.O. Saligram-576225, Udupi District
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 the registration certificate, M/s. M/s. Shree Kalyani Leasing
& Finance Ltd., 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 : 2007-2008/1239 |
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