3 NBFCs surrender their Certificate of Registration to RBI

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Published on September 16, 2016

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3 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 Shringarika Finance & Leasing Private Limited	C-8, East of Kailash, New Delhi – 110065	B-14.02754	November 29, 2002	July 28, 2016
2.	M/s Arasi Finance Private Limited	99, Rajaji Street, Karur – 639001	B.07.00471	October 17, 2000	August 29, 2016
3.	M/s Suryasakti Commodities Private Limited	“Jasmine Tower”, 3rd Floor, 31, Shakespeare Sarani, Kolkata - 700017	B-05.06133	February 10, 2004	August 25, 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: 2016-2017/690