(2)Where in the case of an insurer referred to in sub-rule (1) the Central Government has, under the provisions of the third proviso to sub-section (1) of section 64-VA extended the date of the 31st December, 1972 referred to in the said proviso to a subsequent date, the excess of the value of assets over the amount of the liabilities shall be brought up to the relevant amount in four stages in accordance with sub-rule (1) but the dates mentioned in column (2) of the table in that sub-rule shall be deemed to have been altered as follows:--(a)the date against Stage I shall be extended by one-fourth of the interval between the 31st December, 1972 and the extended date;(b)the date against Stage II shall be extended by one-half of the interval between the 31st December, 1972 and the extended date;(c)the date against Stage III shall be extended by three-fourths of the interval between the 31st December, 1972 and the extended date;(d)in Stage IV, the extended date shall be substituted in place of the 31st December, 1972 mentioned against that stage:Provided that if any such altered date against Stage I, II or III is not the last day of a calendar month, it shall be changed to the last day of the immediately preceding calendar month">Provided that if any such altered date against Stage I, II or III is not the last day of a calendar month, it shall be changed to the last day of the immediately preceding calendar month">Provided that if any such altered date against Stage I, II or III is not the last day of a calendar month, it shall be changed to the last day of the immediately preceding calendar month">Provided that if any such altered date against Stage I, II or III is not the last day of a calendar month, it shall be changed to the last day of the immediately preceding calendar month.
