Click here to Visit the RBI’s new website

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 28, 2018
4 NBFCs surrender their Certificate of Registration to RBI

The following NBFCs have 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 Rukmini Financial Services Private Limited 14, Ballygunge Park Road, Kolkata-700 019 B.05.03967 January 09, 2001 May 08, 2018
2. M/s Prakash Pushpa Finance Private Limited No. 14, Deivasigamani Road, Royapettah, Chennai- 600 014 B-07.00501 October 25, 2000 May 31, 2018
3. Harita Gopal Private Limited Jayalakshmi Estates, No:29, Haddows Road, Chennai- 600 006 B-07.00556 January 09, 2001 May 31, 2018
4. Valargangai Investments & Finance Private Limited No. 385, Valargangai Building, N.S.R. Road, Saibaba Colony, Coimbatore-641 011 B-07.00645 November 02, 2001 May 31, 2018

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 : 2017-2018/3402


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top