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Factoring Regulation Act, 2011 Chapter II Registration of Factors 3. Registration of factors.- 1. No factor shall commence or carry on the factoring business unless it obtains a certificate of registration from the Reserve Bank to commence or carry on the factoring business under this Act. 2. Every factor shall make an application for registration to the Reserve Bank in such form and manner as it may specify: Provided that a company registered as a non-banking financial company and existing on the commencement of this Act and engaged in factoring business as its principal business before such commencement shall make an application for registration as a factor to the Reserve Bank before the expiry of the period of six months from such commencement and, notwithstanding anything contained in sub-section (1), may continue to carry on the factoring business until a certificate of registration is issued to it or rejection of application for registration is communicated to it. Explanation.- For the removal of doubts it is hereby clarified that a non-banking financial company engaged in factoring business shall be treated as engaged in factoring business as its "principal business" if it fulfills the following conditions, namely:- a. if its financial assets in the factoring business are more than fifty per cent of its total assets or such per cent. as may be stipulated by the Reserve Bank; and b. if its income from factoring business is more than fifty per cent of the gross income or such per cent. As may be stipulated by the Reserve Bank. 1. 2. 3. Every applicant for grant of a certificate of a registration as a factor shall comply, for the purpose of registration, with all the requirements to be fulfilled by an applicant for grant of certificate of registration as non-banking financial company under the Reserve Bank of India Act, 1934 (2 of 1934) and all the provisions of that Act, so far as they relate to the registration of non-banking financial companies, shall (except those provided for under this Act) mutatis mutandis apply. 4. In the case of existing non-banking financial company the Reserve Bank may issue a fresh certificate of registration as a factor, if the principal business of the non-banking financial company is the factoring business. 5. Save as otherwise provided in this Act, every factor including factors not subject to requirement of registration under section 5, shall be governed by the Reserve Bank of India Act, 1934 (2 of 1934), the rules and regulations made there under and the directions or guidelines issued by the Reserve Bank, from time to time.    |
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