Regulation of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs - আরবিআই - Reserve Bank of India
Regulation of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs
RBI/2007-2008/258 March 5, 2008 All registered Securitisation Companies/Reconstruction Companies Regulation of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs In partial modification of our earlier circular CC No. 5/SCRc/10.30.000/2006-07 dated April 25, 2007, all the SCs/RCs registered with the Bank are advised to furnish the position of Owned Funds in Quarterly Statements SCRC1 as item no.1. 2. All SCs/RCs may also furnish a copy of audited balance sheets along with the Directors Report/Auditors Report every year within one month from the date of Annual General Body Meeting, in which the audited results are adopted, starting with the balance sheet as on March 31,2008. Yours faithfully, (P.Krishnamurthy) |