Section 40(1) in The State Bank Of India Act, 1955
(1)The State Bank shall furnish to the Central Government and to the Reserve Bank within three months from the 31st day of [March] [Substituted by the Act 27 of 2010 for the word "December"] or the date specified under section 39, as the case may be as on which its books are closed and balanced, its balance sheet, together with the profit and loss account and the auditors' report and a report by the Central Board on the working and activities of the State Bank during the period covered by the accounts:Provided that the Central Government may, after consultation with the Reserve Bank, extend the said period of three months by such further period, not exceeding three months, as it may think fit.
