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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 (652 kb)
Date : Oct 29, 2020
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. Date of issue of CoR Date of Cancellation of CoR
1 Snehalata Finance Limited 6-3-871, Snehalata Complex, Greenlands Road, Begumpet, Hyderabad, Telangana - 500016 B-09.00188 June 04, 2003 September 04, 2020
2 Jagran Media Network Investment Private Limited 2, Sarvodaya Nagar, Kanpur - 208005 B-12.00456 June 01, 2017 October 01, 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: 2020-2021/557


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