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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 (266 kb)
Date : Mar 11, 2020
RBI cancels Certificate of Registration of Two 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. Name of the Company Registered Office address of the Company CoR No Date of issue of CoR Date of Cancellation of CoR
1. Sahayog Enterprises Private Limited SCO 2A, 2nd Floor, Sector-7C, Madhya Marg, Chandigarh-160008 B-06.00296 June 28, 2000 January 30, 2020
2. Sneha Agencies Pvt. Ltd. 51, Nalini Seth Road, 5th Floor, Kolkata-700 007 05.01111 March 20, 1998 February 6, 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: 2019-2020/2044

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