32. Copies of balance sheets and accounts to be sent tp registrar
(1)Where a banking company in any year furnishes its balance-sheet and accounts in accordance with the provisions of section 31 it rnay, or when it is a private company, shall, at the same time send to the registrar three copies of such balance-sheet and accounts and of the auditor’s report, and where such copies are so sent.it shall not be necessary for the company to file copies of the balance-sheet and accounts with the registrar as required by sub-section ( 1) of section 134 of the Indian Companies Act, 1913, and such copies so sent shall be chargeable with the same fees and shall be dealt with in all respects as if they were filed in accordance with that section.(2)When in pursuance of sub-section (2) of section 27 the Reserve Bank requires any additional statement or information in connection with the balance-sheet and accounts furnished under section 31, the banking company shall, when supplying such statement or information, send a copy thereof to the registrar.
