Section 35 in The Industrial Finance Corporation Act, 1948
35. Returns .-(1) The Corporation shall furnish a statement in the prescribed form of its assets and liabilities as at the close of business on the last Friday of each month, or if that day is a public holiday under the Negotiable Instruments Act 1881 (26 of 1881), as at the close of business on the preceding working day, to the Development Bank within ten days from the date to which the statement relates.
(2)The Corporation shall furnish in the prescribed form to the [Development Bank] and to the Reserve Bank at least once in every year or as frequently as the [Development Bank] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for " Central Government" (w.e.f. 1.8.1964).] or the Reserve Bank may require [a statement showing the classification] [ Substituted by Act 78 of 1952, Section 25, for " a classification" .] of its loans and investments and of loans guaranteed by it and underwriting agreements entered into by it.(3)The Corporation shall furnish to the Central Government, [the Reserve Bank and the Development Bank] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for " and the Reserve Bank" (w.e.f. 1.8.1964).] within [five months] [ Substituted by Act 2 of 1982, Section 17, for certain words (w.e.f. 12.3.1982).] of the close of the financial year a statement in the prescribed form of its assets and liabilities as at the close of that year together with a profit and loss account for the year and a report of the working of the Corporation during the year, and copies of the said statement, account and report shall be published in the Official Gazette and shall be laid before [Parliament] [ Substituted by A.O. 1950, for " the Central Legislature" .].
