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Union of India - Section

Section 33 in The Banking Regulation Act, 1949

33. Display of audited balance-sheet by companies incorporated [outside India] [Substituted by Act 20 of 1950, Section 3, for " outside the States" .].

Every banking company incorporated outside India shall, not later than the first Monday in August of any year in which it carries on business, display in a conspicuous place in its principal office and in every branch office [in India] [Substituted by Act 20 of 1950, Section 3, for " in the State" .] a copy of its last audited balance-sheet and profit and loss account prepared under section 29, and shall keep the copy so displayed until replaced by a copy of the subsequent balance-sheet and profit and loss account so prepared, and every such banking company shall display in like manner copies of its complete audited balance-sheet and profit and loss account relating to its banking business as soon as they are available, and shall keep the copies so displayed until copies of such subsequent accounts are available.