(2)[ The Reserve Bank may at any time direct a banking company to furnish it within such time as may be specified by the Reserve Bank, with such statements and information relating to the business or affairs of the banking company (including any business or affairs with which such banking company is concerned) as the Reserve Bank may consider necessary or expedient to obtain for the purposes of this Act, and without prejudice to the generality of the foregoing power may call for information every half-year regarding [the investments of a banking company and the classification of its advances in respect of industry, commerce and agriculture] [Substituted by Act 95 of 1956, Section 6, for sub-Section (2) (w.e.f. 14.1.1957).].
