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 Hero Financial Services Limited |
603, International Trade Tower, Nehru Place, New Delhi-110019 |
14.01438 dated December 17, 1998 |
December 17, 2012 |
2. |
M/s Beeru Brothers Finance Limited |
24-25, Tikona Park No.1, NIT, Faridabad-121001 |
A-14.01759 dated June 19, 2000 |
December 18, 2012 |
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: 2012-2013/1762 |
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