The Reserve Bank of India has cancelled the certificate of registration granted to the following companies, having their registered office as shown against them for carrying on the business of a non-banking financial institution. Following cancellation of the registration certificate the company cannot transact the business of a non-banking financial institution. |
| |
Sr.
No. |
Company's name |
Address of Registered office |
Date of cancellation |
1. |
M/s Shewnarain Magraj Finance and Investment Private Limited |
S-482, Greater Kailash II,
New Delhi-110048 |
March 17, 2009 |
2. |
M/s Sober Associates Private Limited |
DA-6D, DDA Flats, Muneerka, New Delhi-110022 |
March 17, 2009 |
3. |
M/s Smita Commercial Investment Limited |
Delhi Cold Storage Building, 15-16, New Sabzi Mandi, Azadpur, Delhi-110033 |
March 17, 2009 |
4. |
M/s Shri Mahavir Leasing And Finance Limited |
6, Alipur Road, Delhi-110054 |
March 17, 2009 |
5. |
M/s L.R.Finvest Private Limited |
S-423, IInd Floor, Greater Kailash II, New Delhi-110048 |
March 16, 2009 |
6. |
M/s Akanksha Finvest Limited |
317, Competent House,
F-14, Connaught Place,
New Delhi-110001 |
March 17, 2009 |
7. |
M/s. Apace Leasing and Finance Limited |
H-58, Shri Business Centre, Vikas Marg, Laxmi Marg,
Delhi-110092 |
March 20, 2009 |
8. |
M/s. Nissie Finlease Private Limited |
A-2/24, W.H.S., Kirti Nagar, New Delhi-110015 |
March 17, 2009 |
|
| |
By the powers conferred under 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: 2008-2009/1690 |
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