27. Monthly return and power to call for other returns and information
:- (1) Every banking company shall before the close of the month succeeding that to which it relates submit to the Reserve Bank a return in the prescribed form and manner showing its assets and liabilities {Subs.by Act 20 of 1950, s.3, for ” in the States.} [in India] as at the close of business on the last Friday of every month or if that Friday is a public holiday under the Negotiable Instru- ments Act, 1881, at the close of business on the preceding working day.(2)The Reserve Bank may, at any time, by notice in writing, require a banking company to furnish it within the time specified therein or such further time as the Reserve Bank may allow, with statements and information relating to the business of such banking company, and without prejudice to the generality of the foregoing power rnay call for information every half-year regarding the classification of advances and investments of banking companies in respect of industry, commerce and agriculture.
