NBFCs surrender their Certificate of Registration to RBI - RBI - Reserve Bank of India
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Published on November 23, 2016
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.
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. Anirudha D. Jadhav Press Release : 2016-2017/1297 |
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