Section 35(2) in The Industrial Finance Corporation Act, 1948
(2)The Corporation shall furnish in the prescribed form to the [Development Bank] and to the Reserve Bank at least once in every year or as frequently as the [Development Bank] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for " Central Government" (w.e.f. 1.8.1964).] or the Reserve Bank may require [a statement showing the classification] [ Substituted by Act 78 of 1952, Section 25, for " a classification" .] of its loans and investments and of loans guaranteed by it and underwriting agreements entered into by it.
