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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 (153 kb)
Date : Apr 18, 2017
RBI cancels Certificate of Registration of 4 NBFCs

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 Date of cancellation
1 M/s Mumbai Discount Finance Private Limited 202, Nadiadwala Market, Poddar Road, Malad (East), Mumbai – 400097 B-13.01391 September 22, 2000 April 20, 2015
2 M/s Sanjay Villa Pvt. Ltd. (Presently M/s BISWA Microfinance Pvt. Ltd.) Danapali, PO – Budharaja Sambalpur – 768004 (Odisha) 05.02843 August 25, 1998 November 16, 2016
3 M/s Multani Motor Finance Limited 1109, Indraprakash Building, 11th Floor, 21, Barakhamba Road, Connaught Place, New Delhi – 110001 A-14.02610 November 13, 2002 February 14, 2017
4 M/s Jain Sons Marketing and Investment Limited 933, Crosscut Road, Gandhipuram, Coimbatore – 641012 B.07.00703 March 30, 2002 March 24, 2017

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.

Shweta Mohile
Assistant Manager

Press Release : 2016-2017/2817


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