In the light of the findings of the inspection of the books and accounts and other records as on March 31, 2013 of DFL Infrastructure Finance Ltd. 17/3, Ramakrishna Street, Off. North Usman Road, T. Nagar, Chennai-600 017, the Reserve Bank of India has, in public interest and in exercise of the powers conferred on it by Sections 45JA and 45L of the Reserve Bank of India Act, 1934, directed that until further orders, DFL Infrastructure Finance Ltd. shall not,
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Sell, transfer, create charge or mortgage or deal in any manner with its property and assets without prior written permission of the Reserve Bank of India;
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Declare or distribute any dividend;
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Transact any business; or
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Incur any further liabilities.
Ajit Prasad
Assistant General Manager
Press Release : 2013-2014/1654 |
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