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
No. & Date |
Date of
cancellation |
1. |
M/s. Inmex Investments Private Limited |
201, 2nd Floor, Sagar Deep, L.S.C. Saini Enclave, Vikas Marg Extn., Delhi-110092 |
14.01296 dated
September 28, 1998 |
November 25, 2009 |
2. |
M/s. Chitra Finance and Investment Private Limited |
H-32, West Jyoti Nagar, Loni Road, Near Durgapuri Chowk, Delhi-110094 |
B-14.02980 dated
October 10, 2003 |
November 25, 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: 2009-2010/943
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