(6)In relation to an offer made by the transferee company to shareholders of the transferor company before the commencement of this Act, this section shall have effect-(a)with the substitution, in sub-section (1), for the words "the shares whose transfer is involved (other than shares already held at the date of the offer by, or by a nominee for, the transferee company or its subsidiary)," of the words "the shares affected" and with the omission of the proviso to that sub-section;(b)with the omission of sub-section (2);(c)with the omission in sub-section (3) of the words "together with an instrument of transfer executed on behalf of the shareholder by any person appointed by the transferee company and on its own behalf by the transferee company" and of the proviso to that sub-section; and(d)with the omission of clause (b) of sub-section (5).
