Banking Regulation (Companies) Rules, 1949
FORM VII
[Rule 13]
(Section 23)
(To be submitted within one month after the end of the quarter to which it relates)
Name of the banking company:
Name and designation of the officer submitting the return:
(a) @Statement of office in India as on the last day of the quarter ended
Name of place where the banking company has an office (may be grouped State-wise and arranged district-wise and in alphabetical order).
(b) Statement of offices* opened in India during the quarter ended:
| Name of the place | Name of | ||||
| Block | Taluk / Teshil | District | State | Date of opening the office | |
| 1 | 2 | 3 | 4 | 5 | 6 |
(c) Statement of offices* in India closed during the quarter ended:
| Name of the place | Name of | ||||
| Block | Taluk/Teshil | District | State | Date of opening the office | |
| 1 | 2 | 3 | 4 | 5 | 6 |
Date : _________________ Signature :
@ Information under this head may be furnished only in the return as on the last day of the quarter ended December.
* Includes the registered office and all places of business at which deposits are received, cheques cashed, moneys lent or any other form of business referred to in sub-section (1) of section 6 of the Act is transacted.]
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