2 NBFCs surrender their Certificate of Registration to RBI

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Published on September 23, 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 Das Securities Limited	201, Anarkali Bazar, Jhandewalan Extension, New Delhi – 110055	B-14.02404	June 19, 2001	August 09, 2016
2.	M/s Pooja Finance Limited	Parmeshwari Buliding, 4th Floor, Chatribari Road, Guwahati – 781001	B.08.00131	August 21, 2015	August 26, 2016

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

Ajit Prasad
Assistant Adviser

Press Release: 2016-2017/759