(5)The Central Government may, after giving reasonable notice to the banking company, publish the report submitted by the Reserve Bank or such portion thereof as may appear necessary.[Explanation. - For the purposes of this section, the expression "banking company" shall include-(i)in the case of a banking company incorporated outside India, all its branches in India; and(ii)in the case of a banking company incorporated in India-(a)all its subsidiaries formed for the purpose of carrying on the business of banking exclusively outside India; and(b)all its branches whether situated in India or outside India.]
