(2)[ Sub-section (1) shall not apply to-(a)any loan made, guarantee given or security provided-(i)by a private company unless it is a subsidiary of a public company, or(ii)by a banking company;](b)[ any loan made by a holding company to its subsidiary company;] [ Substituted by Act 53 of 2000, Section 142, for Clause (b) (w.e.f. 13.12.2000).](c)[ any guarantee given or security provided by a holding company in respect of any loan made to its subsidiary company.] [ Substituted by Act 53 of 2000, Section 142, for Clause (c) (w.e.f. 13.12.2000).]
