The Reserve Bank of India has on October 01, 2008 cancelled the certificate of registration granted to M/s. SDFC Finance Limited having its registered office at Vyavasay Building, Ground Floor, Nr. Veraimata Mandir, Dinesh Mill Road, Vadodara-390005 for carrying on the business of a non-banking financial institution as the company has ceased to be a non-banking financial institution. Following cancellation of the registration certificate the company cannot transact the business of a non-banking financial institution. The company has not surrendered its original Certificate of Registration and has reported that the certificate has been lost/ misplaced. Members of public are hereby cautioned against misuse of the said Certificate of Registration.
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 : 2008-2009/590 |
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