The Reserve Bank of India (RBI) has cancelled the certificate of registration of the following four non-banking financial companies (NBFCs) in exercise of the powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934. Sr.
No. | Company's Name | Address of Registered Office | Certificate of Registration
No. | Issued On | Cancellation
Order Date | | 1 | M/s Lakshmi Exim Private Ltd | 15th Floor, Infinity Benchmark Plot No. G1, Block EP & GP, Sector-V, Bidhannagar, Salt Lake, Kolkata - 700091 | 05.01444 | April 06, 1998 | October 25, 2016 | | 2 | M/s Rajrishabh Finance & Investments Private Limited | 4C, N.C Dutta Road, 5th Floor, Unit No. 507, Kolkata - 700001 | 13.00969 | August 05, 1998 | October 28, 2016 | | 3 | M/s Chirag Viniyog & Commercial Private Limited | 46/31/1, 4th Floor, Leela Roy Sarani, Kolkata – 700029 | 05.01523 | April 20, 1998 | November 18, 2016 | | 4 | M/s Aashka Holdings Private Limited (Presently known as M/s Aashka Holdings Limited) | 102, 2nd Floor, Marwadi Chawl, 391-D, Badam Wadi, Vallabhbhai Patel Road, Congress House, Girgaon, Mumbai - 400004 | 13.00867 | May 26, 1998 | November 21, 2016 | As such, these companies cannot transact the business of non-banking financial institution as laid down under clause (a) of Section 45-I of the Reserve Bank of India Act, 1934. Ajit Prasad
Assistant Adviser Press Release : 2016-2017/1568 | |