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. |
Chennai Financeco Limited |
5-9-22/1, Shapporwadi, Adarshnagar, Hyderabad-500063 |
COR No. B-09.00200 November 21, 2005 |
August 22, 2013 |
2. |
Shubham Financial Services Limited |
12-11-1119/A, Boudhanagar, Secunderabad-500061 |
COR No. B-09.00345 May 09, 2001 |
April 3, 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: 2013-2014/579 |
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