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. Ankur Holdings Limited |
9B, A48, Wazirpur Industrial Area, Delhi-110052 |
B-14.00886
dated March 23, 2001 |
November 23, 2009 |
2. |
M/s. Anoj Finlease Private Limited |
3-488, 1st Floor, Nehru Ground, Faridabad-121001 (Haryana) |
B-14.01751 dated June 28, 2000 |
November 23, 2009 |
3. |
M/s. Accurate Finvest Private Limited |
108, 2069/38, Naiwala, Karol Bagh, New Delhi-110005 |
B-14.02669 dated October 19, 2002 |
November 23, 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: 2009-2010/883 |
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