The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following companies. Sr. No. | Name of the Company | Registered Office Address | CoR No. | CoR Issued On | Cancellation Order Date | 1 | M/s Cartel Finance and Investments Private Limited | KH. No. 773, Harcharan Bagh G/F, Andheria More, Mehrauli, New Delhi-110030 | B-14.01612 | March 08, 2000 | July 05, 2021 | 2 | M/s Alamgir Motor Finance Limited | 186, St. No. 2, Dashmesh Nagar, Gill Chowk, Ludhiana, Punjab | A-06.00444 | November 16, 2009 | July 27, 2021 | 3 | M/s Nau-Nidh Finance Limited | Ward No. 27, Raghbir Enclave, Opp. Shivalik Enclave, Near Chungi No. 03, Kotkapura Road, Moga, Punjab - 142001 | 06.00155 | March 30, 1999 | July 27, 2021 | 4 | M/s Kim Investment Limited | 206-207, Chaudhary Complex, Hide Market, Amritsar, Punjab-143001 | A-06.00541 | June 29, 2007 | September 01, 2021 | 5 | M/s Sambandh Finserve Private Limited | Plot No. O-4/9, Civil Township, PS. Raghunathpalli, Rourkela, Sundargarh, Odisha- 769004 | 04.00023 | November 01, 2010 | September 09, 2021 | 6 | M/s BTL Holding Company Limited | SRS Multiplex, Top floor, City Centre, Sector-12, Faridabad, Haryana-121007 | N-14.03297 | March 05, 2014 | September 17, 2021 | As such, the above companies shall not transact the business of a Non-Banking Financial Institution, as defined in clause (a) of Section 45-I of the RBI Act, 1934. (Yogesh Dayal) Chief General Manager Press Release: 2021-2022/1032 | |