(5)The balance sheet and the profit and loss account of a company shall not be treated as not disclosing a true and fair view of the state of affaris of the company, merely by reason of the fact that they do not disclose-(i)in the case of an insurance company, any matters which are not required to be disclosed by the Insurance Act, 1938 (4 of 1938);(ii)in the case of a banking company, any matters which are not required to be disclosed by the Banking Companies Act, 1949 (10 of 1949);(iii)in the case of a company engaged in the generation or supply of electricity, any matters which are not required to be disclosed by [both the Indian Electricity Act, 1910 (9 of 1910), and the Electricity (Supply) Act, 1948 (54 of 1948)] [ Substituted by Act 65 of 1960, Section 62, for " the Electricity (Supply) Act, 1948 (54 of 1948)" (w.e.f. 28.12.1960).];(iv)in the case of a company governed by any other special Act for the time being in force, any matters which are not required to be disclosed by that special Act; or(v)in the case of any company, any matters which are not required to be disclosed by virtue of the provisions contained in Schedule VI or by virtue of a notification issued under sub-section (3) or an order issued under sub-section (4).
