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. Sahil Securities Limited |
M-25, 1st Floor, Greater Kailash, Part-1 (Market)
New Delhi-110048 |
14.01058 dated
August 21, 1998 |
July 2, 2010 |
2. |
M/s Jai Mata Pipes Private Limited |
107, First Floor, B-110, South Ganesh Nagar, Delhi-110092 |
B-14.02712 dated
September 27, 2002 |
July 6, 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: 2010-2011/185
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