The Reserve Bank of India has cancelled the certificates of registration granted to the following companies, having their registered offices at the address shown against them, for carrying on the business of a non-banking financial institution. Following cancellation of the registration certificate the companies 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 Piyush Finhold Private Limited |
E-4, Second Floor, Defence Colony, New Delhi-110024 |
May 05, 2009
(Voluntary exit) |
2. |
M/s Marryl Invetment Company Private Limited |
S-17/18. Chanakya Place, Opposite, C-1 Janakpuri, New Delhi-110059 |
May 11, 2009 |
3. |
M/s S.I.S. Finlease (India) Limited |
100 A, Cycle Market, Jhandewalan Extention, New Delhi-110055 |
May 11, 2009 |
4. |
M/s Khandelwal Securities Limited |
116, Arunachal Building, 19, Barakhamba Road, New Delhi-110001 |
May 18, 2009
(Voluntary exit) |
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.
Ajit Prasad
Manager
Press Release: 2008-2009/2016
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