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REGULATING NON-BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country’s financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

Press Release


PDF document (152 kb)
Date : Jan 16, 2017
RBI cancels Certificate of Registration of NBFCs

The Reserve Bank of India (RBI) has cancelled the certificate of registration of the following non-banking financial company (NBFC) in exercise of the powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934.

Sr. No. Name of the Company Registered Office Address CoR No. Issued On Cancellation Order Date
1. M/s Nupoor Capitals Private Limited 20/A, 1st Floor, Plot No.1646/48, 18, Bhagya Laxmi Building, J.S.S. Marg, Kennedy Bridfe, Girgaon, Mumbai -400 004. 13.01834 February 20, 2007 November 16, 2016

Following the cancellation of registration certificate, these companies cannot transact the business of a 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: 2016-2017/1894


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