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 Newways Finance Private Limited |
36/7 Gali No.1, Arya Nagar, Kadkad Dooma, Delhi-110092 |
May 26, 2009 |
2. |
M/s Johar Integrated Finance Company Limited |
A-36 Naraina Industrial Area Phase II, New Delhi-110028 |
June 01, 2009 |
3. |
M/s Klark Realtors and Financiers Private Limited |
T-43, D.C.M. School Marg, New Rohtalk Road, New Delhi-110005 |
June 01, 2009 |
4. |
M/s Exult Holdings Private Limited |
20/0, Krishna Nagar P.O. Safdarjung Enclave, New Delhi -110029 |
May 21, 2009 |
5. |
M/s Flare Finance (India) Limited |
4346/4C, Ansari Road, Darya Ganj, New Delhi - 110002 |
May 22, 2009 |
6. |
M/s Imperial Financial Services Private Limited |
C-26, 3rd Floor,Panchsheel Vihar, Khirki Extension, Near Apeejay School, New Delhi – 110017 |
May 21, 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.
J.D. Desai
Assistant Manager
Press Release : 2008-2009/2079
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