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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 (270 kb)
Date : Feb 17, 2020
Five 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. Consolidated Photo & Finvest Limited Plot No. 12, Local Shopping Complex, Sector B-1, Vasant Kunj, New Delhi-110 070 N.14.02894 April 02, 2003 November 06, 2019
2. Kamakshi Marketing Private Limited Administrative Block, Metro Walk, Sector 10, Rohini, Near Rithala Metro Station, New Delhi-110 085 N-14.02947 November 12, 2003 November 20, 2019
3. Kamdhenu Enterprises Limited 108, Ansal Bhawan, 16 Kasturba Gandhi Marg, New Delhi-110 001 14.00695 April 25, 1998 November 20, 2019
4. Chandan Credits Limited 6/13, North Avenue, K.P. Puram, Chennai- 600 028 B.05.06759 May 02, 2008 December 02, 2019
5. Jam Hire Purchase Private Limited Office 2649, Urban Estate Phase-1, Dugri Road, Ludhiana, Punjab-141 001 B-06.00252 March 23, 2000 January 23, 2020

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: 2019-2020/1963


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