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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


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Date : Jul 06, 2018
RBI cancels 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. Company's Name Address of Registered Office Certificate of Registration No. Issued On Date of cancellation
1. M/s Makhariya Capital Limited 4-3-18/10, Cinema Road, Adilabad, Telangana-504 001 09.00088 March 11, 1998 May 11, 2018
2. M/s Senthil Finance Private Limited No. 45, West Car Street, Chidambaram-608 001, Tamilnadu B-07.00697 March 30, 2002 May 25, 2018
3. M/s GKSR Finance Private Limited No. 4/33, Sree Lakshmi Complex, Omalur Main Road, Swarnapuri, Salem-636 004,Tamilnadu B.07.00445 November 22, 1999 May 25, 2018
4. M/s Magna Credit & Financial Services Limited A,4/4, Krishna, Second Main Road, Besant Nagar, Chennai-600 090 Tamilnadu 07.00184 March 19, 1998 May 25, 2018
5. M/s Sri Ponmani Finance Private Limited No. 3/198, Kondichettipatty Mohanur Road, Namakkal- 637 002 Tamilnadu B-07.00616 June 14, 2001 May 25, 2018
6. M/s Indma Transworld Limited Thirupalli Street, Sowcarpet, Chennai-600 079 Tamilnadu 07.00138 March 09, 1998 May 28, 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 : 2018-2019/60


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