Section 30(iii) in The Companies (Amendment) Act, 2017
(iii)in sub-section (3),—(a)clause (e) shall be omitted;(b)in clause (g), in the proviso, the word “and” shall be omitted and the following proviso shall be inserted, namely:—"Provided further that nothing contained in this clause shall apply to a banking company in respect of a resolution passed to grant loans, or give guarantee or provide security in respect of loans under clause (f) of sub-section (3) of section 179 in the ordinary course of its business; and."
