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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 (223 kb)
Date : Jun 27, 2019
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. KRC Insurance Advisors Private Limited (presently known as KRChoksey Insurance Advisors Limited) 1102, Stock Exchange Tower, Dalal Street, Fort, Mumbai-400 021 B-13.00023 February 18, 1998 May 06, 2019
2. Tanwi Estates Pvt. Ltd. 6B, Bentick Street, 1st Floor, Room No. 11A, Kolkata-700 001 05.03133 June 14, 1999 May 14, 2019
3. Caravan Commercial Company Ltd. 6 Lyons Range, P.S. Hare Street, Kolkata-700 001 05.01434 April 06, 1998 May 16, 2019
4. Twinkle Leasing and Finance (Delhi) Limited 1/5-B, Asaf Ali Road, New Delhi-110 002 14.00792 May 16, 1998 May 17, 2019

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.

Yogesh Dayal
Chief General Manager

Press Release: 2018-2019/3063


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