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. Vishamber Sahai Financiers Private Limited |
59A, Sant Nagar, New Delhi-110065 |
B-14.02631 dated
June 19, 2002 |
November 25, 2009 |
2. |
M/s. SSK Holdings Private Limited |
A14, Tara Apartments, Alaknanda, New Delhi-110019 |
B-14.00360 dated
March 07, 1998 |
December 08, 2009 |
3 |
M/s. DLF Financial Services Limited |
Shopping Mall, 3rd Floor, Arjun Mag, DLF City Phase 1, Gurgaon - 122002 |
14.00969 dated July 31, 1998 |
December 14, 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: 2009-2010/986 |
|