(2)It shall be the duty of every director or other officer [or employee] [Inserted by Act 55 of 1963, Section 17 (w.e.f. 1.2.1964).] of the banking company to produce to any officer making an inspection under sub-section (1) or a scrutiny under sub-section (1-A) all such books, accounts and other documents in his custody or power and to furnish him with any statements and information relating to the affairs of the banking company as the said officer may require of him within such time as the said officer may specify.
