Section 28(2) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(2)The Board shall cause the books and accounts of the Corporation to be balanced and closed as on the 31st day of December, [or such other date in each year as the Central Government may, by notification in the Official Gazette, specify:][Provided that with a view to facilitating the transaction from one period of accounting to another period of accounting under this sub-section, the Central Government may, by order published in the Official Gazette, make such provisions as it considers necessary or expedient for the balancing and closing of, or for other matters relating to the books or accounts in respect of the concerned years.] [ Inserted by Act 66 of 1988, Section 25 (w.e.f. 30.12.1988).]
