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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 (163 kb)
Date : Feb 20, 2018
Cancellation of Certificate of Registration of 6 NBFCs

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 Office Address CoR No. Issued On Cancellation Order Date
1 M/s Sujala Commercial Ltd. 60, Metcalfe Street, Kolkata – 700013 05.01818 April 13, 1998 December 19, 2017
2 M/s Alchemist Capital Limited SCO 52-53, Sector 9-D, Chandigarh – 160009 N.06.00580 March 04, 2009 December 19, 2017
3 M/s Lyton Consultancy Pvt. Ltd. 4A, Ganpat Bagla Road, Kolkata – 700007 05.00281 February 19, 1998 December 29, 2017
4 M/s Goel Cottex Limited (Presently M/s PLG Plast Ltd) 11, Pollock Street, 6th Floor, Kolkata – 700001 05.01712 April 24, 1998 December 29, 2017
5 M/s J.J. Investment Counsel Private Ltd. 113, N. S. Road, 4th Floor, Burra Bazar, Kolkata – 700001 B.05.03822 October 21, 2003 December 29, 2017
6 M/s Kuldip Finance Limited 10, Parwana Market, Garha Road, Jalandhar – 144001 A-06.00233 September 19, 2007 December 29, 2017

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.

Ajit Prasad
Assistant Adviser

Press Release : 2017-2018/2247


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