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 Avyaya Finance Ltd.
|
Flat No.204, Plot No.83 & 84, Dwarakmai Enclave, Old Vasavi Nagar Karkhana, Secunderabad-500015 |
B-09.00215
January 01, 2004 |
May 30, 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 : 2014-2015/85 |
|