(3)In addition to the matters which under the aforesaid Act the auditor is required to state in his report, he shall, in the case of a banking company incorporated {Subs.by Act 20 of 1950 s.3, for ” in a State “.} [in India], state in his report,—(a)whether or not the information and explanations required by him have been found to be satisfactory;(b)whether or not the transactions of the company which have come to his notice have been within the powers of the company;(c)whether or not the returns received from branch offices of the company have been found adequate for the purposes of his audit;(d)whether the profit and loss account shows a true balance of profit and loss for the period covered by such account;(e)any other matter which he considers should be brought to the notice of the shareholders of the company.
