Section 61 in Orissa State Financial Corporation General Regulations, 1957
61. Returns.
(1)The statement to be made under Sub-section (1) of Section 38 of the Act shall be in the form specified in Schedule annexed and the statements to be made under Sub-section (3) of the same Section shall be in forms set out in Schedules A and B annexed and referred to in Regulation 60.(2)The statement to be furnished by the Corporation under Sub-section (2) of Section 38 showing the classification of the loans and investments made by the Corporation, the loans guaranteed by it and the under writing agreements entered into by it shall be in the form specified in Schedule D annexed.
