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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 : Aug 02, 2019
RBI cancels Certificate of Registration of six 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.

Sl.
No.
Name of the Company Registered Office address of the Company CoR No Date of issue of CoR Date of Cancellation of CoR
1. Stuti Tie-Up Private Limited 30, Jadunath Dey Road, Kolkata-700 012 B-05.04218 April 30, 2001 July 04, 2019
2. Jaroli Vincom Private Limited 410, Mangalam, 24 Hemanta Basu Sarani, Kolkata-700 001 B-05.03532 February 15, 2001 July 08, 2019
3. Wondermax Vinimay Pvt. Ltd. 9 India Exchange Place, 7th Floor, Kolkata-700 001 05.03098 May 05, 1999 July 10, 2019
4. Oswal Resources Private Limited 9A, Lal Bazar Street, Block-D, Kolkata-700 001 B.05.03340 July 26, 2001 July 10, 2019
5. Spoxy Vincom Private Limited 18B, First Floor, Karnani Estate, 209, Acharya Jagdish Chandra Bose Road, Kolkata-700 017 B-05.05226 July 10, 2003 July 15, 2019
6. Parichiti Textiles Private Limited 5F, Everest, 46/C, Chowringhee Road, P.S. Shakespeare Sarani, Kolkata-700 071 B-05.03487 October 19, 2000 July 19, 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: 2019-2020/318


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