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. Bholanath Khanna & Company Private Limited |
L-23, Connaught Place, Near Odean Cinema, New Delhi - 411001 |
B-14.00992 dated
May 15, 2000 |
February 09, 2010 |
2. |
M/s. Sunny Finlease Private Limited |
Mezz Floor, Ashoka Centre, E-4/15, Jhandewala Extn., New Delhi - 110055 |
B-14.01924 dated
September 08, 2000 |
March 04, 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: 2009-2010/1335 |
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