Section 15(i) in The Companies (Amendment) Act, 2017
(i)for clause (c), the following clause shall be substituted, namely:—"(c) depositing, on or before the thirtieth day of April each year, such sum which shall not be less than twenty per cent. of the amount of its deposits maturing during the following financial year and kept in a scheduled bank in a separate bank account to be called deposit repayment reserve account;";
