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Delhi HC Directs Reconsideration on Revocation of Registration of Shubh Lakshmi Capital - (04 Feb 2021)

BANKING

Delhi High Court has directed the Appellate Authority of the Reserve Bank of India to reconsider the revocation of registration certificate of Shubh Lakshmi Capital Limited- a Non Banking Financial Company, on grounds of shortfall in its its Net Owned Fund (NOF).

Tags : DELHI HIGH COURT   SHUBH LAXMI CAPITAL  

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