Section 6(3) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(3)Every Financial Establishment shall furnish a quarterly return within one month of the expiry of each quarter of a financial year to the Director General Institutional Finance in respect of its business and financial position, the area of its investment and the location of investments of moneys made by it within and outside the State, if any, and such other particulars as may be prescribed.
