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 |
Registration Certificate No. & Date |
Date of
Cancellation |
1. |
M/s. Peet Investment Private Limited |
G-73, Laxmi Nagar, Delhi - 110092 |
14.01030 dated August 10, 1998 |
August 21, 2009 |
2. |
M/s. Parshuram Capital Services Limited |
A-120, Kabir Nagar, Shahdara, Delhi-110094 |
B 14.01888 dated August 25, 2000 |
August 21, 2009 |
3. |
M/s. Changia Credit and Investment Private Limited |
37, Ajiesh House, 16/3, Abdul Aziz Road, WEA Karol Bagh, New Delhi-110005 |
14.00697 dated April 25, 1998 |
August 21, 2009 |
4. |
M/s. Kaushambhi Finvest Lease Company Limited |
F-89/11, Okhla Industrial Area, Phase I, New Delhi-110020 |
14.00341 dated March 07, 1998 |
August 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.
Ajit Prasad
Manager
Press Release: 2009-2010/471
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