Report No. 143
Part 2
Particulars of Liquid Assets (Rule 3A)
Item No. |
Particulars |
Item Code |
Amounts in (thousands of rupees) |
Date of investment Deposit |
1 |
2 |
3 |
4 |
5 |
(a) Amount of deposits maturing before 31st March next. |
210 |
.. |
.. |
|
(b) Ten per cent. of the above |
220 |
.. |
.. |
|
(c) Details of liquid assets |
230 |
.. |
.. |
|
(1) Amount in current or other deposits account, free from charge or lien with any scheduled bank. |
231 |
The Company has not invrsted any amount inliquid assets (See Annexure A) |
||
(2) Unencumbered securities of Central/State Government: |
||||
(i) Face value |
241 |
.. |
.. |
|
(ii) Market Value |
242 |
|||
(3) Unencumbered Trust Securities |
||||
(i) Face Value |
251 |
.. |
.. |
|
(ii) Market Value |
252 |
.. |
.. |
|
(4) Total 1+2(ii)+3(ii) |
203 |
.. |
.. |
|
Particulars of advertisement inviting deposits/ Statement in lieu of advertisement (rule 4/4A) |
||||
(a) |
Date of publication of the advertisement inviting deposits from the public/Statement in lieu of advertisement. |
(1) Sandesh, dated 20-12-82 |
||
(b) |
Period of currency of the previous advertisement/ Statement in lieu of advertisement. |
From 20-12-82 to 31-12-83 |
||
During the year the company has neither accepted nor renewed any fixed deposit from public funds, no advertisement was published or statement in lieu of Advertisement was filed with the Registrar of Companies. Last advertisement was published as above.
