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 MRAL Securities & Finance Private Limited |
113, World Trade Centre, Cannaught Place, New Delhi-110001 |
B-14.02991 dated
December 11, 2003 |
January 22, 2010 |
2. |
M/s. Neminath Industries Private Limited |
1-G, 1st Floor, Bharat Nagar, New Friends Colony, New Delhi-110065 |
B-14.01916 dated
September 04, 2000 |
January 22, 2010 |
3 |
M/s. Karmath Leasing & Holdings Limited |
2/7, 3rd Floor, Sarai Julena Commercial Complex, Okhla Road, New Delhi - 110025 |
14.00097 dated February 27, 1998 |
January 22, 2010 |
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: 2009-2010/1147 |
|