(2)Every profit and loss account of a company shall give a true and fair view of the profit or loss of the company for the financial year and shall, subject as aforesaid, comply with the requirements of Part II of Schedule VI, so far as they are applicable thereto:Provided that nothing contained in this sub-section shall apply to any insurance or banking company [or any company engaged in the generation or supply of electricity] [ Inserted by Act 65 of 1960, Section 62 (w.e.f. 28.12.1960).], or to any other class of company for which a form of profit and loss account has been specified in or under the Act governing such class of company.
