2 NBFCs surrender their Certificate of Registration to RBI

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Published on July 26, 2016

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2 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.	M/s Fedder Tieup Private Limited (Presently Savi Media World Limited)	10B, Sikdar Para Street, Kolkata – 700007	B.05.06259	March 15, 2004	June 13, 2016
2.	M/s High Seas Traders Private Limited	60/1, Ballygunge Circular Road, 7th Floor, Kolkata – 700019	B-05.03810	December 16, 2000	June 16, 2016

As such, the above companies cannot transact the business of a Non-Banking Financial Institution, as defined in clause (a) of Section 45-I of the RBI Act, 1934.

Ajit Prasad
Assistant Adviser

Press Release: 2016-2017/222