Section 13 in The Banking Regulation (Companies) Rules, 1949
13. List of offices .-A banking company shall, within a period of one month from the close of every quarter, send to the principal office of the Reserve Bank a [list relating to its office in India in [Form VII].
[13-A. Return under sections 18 and 24.-The return under sections 18 and 24 of the Act shall be furnished to the Reserve Bank in Form VIII.]
