(3A)[A company, which has defaulted in the repayment of any deposit referred to in section 58-A or part thereof or interest due thereupon in accordance with the terms and conditions of such deposit, shall not make any investment under this section till the default is made good.] [Substituted by Act 65 of 1960, Section 138, for Section 372 (w.e.f. 28.12.1960). ]
