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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 (283 kb)
Date : Sep 30, 2019
Two 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. Jagrati Trade Services Private Limited 3A, Shakespeare Sarani, 8th Floor, Kolkata-700 071 B.05.06009 January 19, 2004 August 19, 2019
2. Madan Mohan Lall Shriram Private Limited II Floor, A-Block, 14, Factor Road, Adj. to Safdarjung Hospital, Ring Road, New Delhi B-14.02761 December 04, 2002 September 05, 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 : 2019-2020/833


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