Section 53 — Returns.

The Reserve Bank of India Act, 1934
(1) The Bank shall prepare and transmit to the 1 [Central Government] a weekly account of the Issue Department and of the Banking Department in 2 [such] form as the 1 [Central Government] may, by notification in the Gazette of India, prescribe. The 1 [Central Government] shall cause these accounts to be 3 [published in the Gazette of India at such intervals and in such modified form as it may deem fit]. (2) The Batik shall also, within two months from the date on which the annual accounts of the Bank are closed, transmit to the 4 [Central Government] a copy of the annual accounts signed by the Governor, the Deputy Governors and the Chief Accounting Officer of the Bank, and certified by the auditors, together with a report by the Central Board on the working of the Bank throughout the year, and the 4 [Central Government] shall cause such accounts and report to be published in the Gazette of India. 5 * * * * *

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