The Reserve Bank of India has cancelled the certificate of registration of the following non-banking financial company (NBFCs) for carrying on the business of non-banking financial institution. Following cancellation of registration certificate, the company cannot transact the business of non-banking financial institution:
Sr.
No. |
Company's Name |
Address of Registered Office |
Certificate of Registration
No. & Date |
Date of
cancellation |
1. |
M/s HCG Investment & Impex Ltd. |
Plot No.95 & 96, E.P.Gandhi Nagar, Jeedimetla, Hyderabad-500037 |
09.00055
March 3, 1998 |
April 15, 2014 |
The Reserve Bank can cancel the registration certificate of a non-banking financial company under the powers conferred under Section 45-IA (6) of the Reserve Bank of India Act, 1934. 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 : 2013-2014/2432 |
|