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 S .B. Overseas Private Limited
|
304, "Jasmine Tower", 31, Shakespeare Sarani,
Kolkata-700 017 |
CoR No.B. 05.05622 dated September 30, 2003 |
September 8, 2014 |
2. |
M/s Odyssey Dealcom Private Limited |
3B, National Library Avenue, 2nd Floor, Kolkata -700 027 |
CoR No.B.05.04533 dated Ocotber 8, 2001 |
September 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: 2014-2015/711
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