(5)No debt incurred by the company in excess of the limit imposed by clause (d) of sub-section (1) shall be valid or effectual, unless the lender proves that he advanced the loan in good faith and without knowledge that the limit imposed by that clause had been exceeded.[ Political contributions ] [ Substituted by Act 35 of 1985, Section 2 (w.e.f. 24.5.1985).]
