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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 (151 kb)
Date : Jan 16, 2017
NBFC surrender their Certificate of Registration to RBI

The following NBFC has surrendered the Certificate of Registration granted to them by the Reserve Bank of India. 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 therefore cancelled their Certificate of Registration.

Sr.
No.
Name of the
Company
Office
Address
CoR No. Issued On Cancellation
Order Date
1. M/s Aeonian Investments Company Limited N.K.Mehta International House, 178, Backbay Reclamation, Babubhai Chinai Marg, Mumbai 400 020 13.00156 March 02, 1998 December 30, 2016

As such, the above companies cannot transact the business of a Non-Banking Financial Institution, as defined in clause (a) of Section 45-I of the RBI Act, 1934.

Ajit Prasad
Assistant Adviser

Press Release: 2016-2017/1893


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