(2)Every banking company shall, within one month from the end of every quarter, submit to the Reserve Bank a return in the prescribed form and manner of the assets and liabilities referred to in sub-section (1) as at the close of business on the last Friday of the previous quarter, or, if that Friday is a public holiday under the Negotiable Instruments Act, 1881 (26 of 1881), at the close of business on the preceding working day:] [Substituted by Act 33 of 1959, Section 16, for sub-Ss. (1) and (2) (w.e.f. 1.10.1959).][Provided that every regional rural bank shall also furnish a copy of the said return to the National Bank.] [Inserted by Act 61 of 1981, Section 61 and Sch. II (w.e.f. 1.5.1982).]
