The Reserve Bank of India has on January 4, 2011 cancelled the certificate of registration No.B-14.02377 granted on August 13,, 2001 to M/s. Supra Portfolio Limited having its registered office at 803, Manjusha, Nehru Place, New Delhi-110019 for carrying on the business of a non-banking financial institution. Following cancellation of the registration certificate the company cannot transact the business of a non-banking financial institution.
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
Assistant General Manager
Press Release: 2010-2011/1704 |
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