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. |
TGF Financials Limited |
No.24, Aarti Arcade, 114, Dr. Radhakrishnan Salai, Mylapore, Chennai-600004 |
07.00056 dated March 04, 1998 |
February 22, 2013 |
2. |
Good Luck Finance Co. Ltd. |
Viscose Towers, 1078, Avanashi Road, Combatore-641018 (presently at No.18/53, Josier Street, Nungambakkam, Chennai-600034) |
07.00054 dated March 04, 1998 |
February 26, 2013 |
3. |
Baug-E-Sara Investments Ltd. |
Viscose Towers, 1078, Avanashi Road, Coimbatore-641018 (presently at No.18/53, Josier Street, Nungambakkam, Chennai-600034) |
07.00052 dated March 04, 1998 |
February 26, 2013 |
4. |
Suryalaxmi Securities Ltd. |
1-2-524/211, Sagarview, Domalguda, Hyderabad-500029 |
09.00065 dated March 05, 1998 |
March 20, 2013 |
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: 2012-2013/1786
|
|