(3)For the purpose of ensuring compliance with the provisions of thls section, every banking company shall, not later than fifteen days after the end of the month to which it relates, furnish to the Reserve Bank in the prescribed form and manner a monthly return showing particulars of its assets maintained in accordance with this section, and its time and demand liabilities at the close of business on each Friday during the month, or if any Friday is a public holiday under the NegotiabIe Instruments Act, 1881, at the close of business on the preceding working day.
