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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 (158 kb)
Date : Jun 25, 2018
RBI cancels Certificate of Registration of 5 NBFCs

The Reserve Bank of India (RBI) has cancelled the certificate of registration of the following five 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 Key Dealers Private Limited 35, G.C. Avenue Road, 3rd Floor, Kolkata-700 013 B.05.03516 October 01, 2001 April 03, 2018
2 M/s Mudrika Stationery Pvt. Ltd 9, Lal Bazar Street, ‘B’ Block, 3rd Floor, Kolkata-700 001 05.02822 August 24, 1998 April 09, 2018
3 M/s Parasad Trading Company Private Limited 1, R.N. Mukherjee Road, 5th Floor, Suite-53, P S-Hare Street, Kolkata-700 001 B-05.04806 March 19, 2003 April 09, 2018
4 M/s Lordem Trading Co (P) Limited P/17, Kalakar Street, Kolkata-700 007 05.00227 February 20, 1998 April 13, 2018
5 M/s Shikhar Holdings (P) Limited 2, Hare Street, 5th Floor, Kolkata-700 001 05.02056 May 04, 1998 April 13, 2018

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.

Anirudha D. Jadhav
Assistant Manager

Press Release : 2017-2018/3360


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