Section 14(4) in The Banking Regulation (Companies) Rules, 1949
(4)An alteration, adding a currency or security to the list, shall take effect from the date of publication of the alteration while an alteration, omitting a currency or security from the list, shall take effect at the expiry of three months from the date of publication of the alteration.[14-A. Return under sections 25 and 27.-The return to be made by a banking company under sections 25 and 27 of the Act shall be in Form X.
