The Reserve Bank of India has cancelled the certificate of registration of the following non-banking financial Institutions (NBFIs) under the powers conferred on it under clause (a) of Section 45-I of the Reserve Bank of India Act, 1934.
Sr.
No. |
Company's Name |
Address of Registered Office |
Certificate of Registration
No. & Date |
Date of
cancellation |
1. |
M/s DSL Finance Pvt. Ltd. |
D No. 6-3-666, 5th floor, Deccan Chambers, Somajiguda, Hyderabad-500084 |
B-09.00350
June 01, 2001 |
July 10, 2014 |
2. |
M/s Malayalam Hire Purchase and Leasing (P) Ltd. |
Kodoor River Road, Kodimatha, Kottayam-686039 |
B-16.00006
October 25, 2002 |
July 11, 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 : 2014-2015/232
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