(2D)[The company shall not waive the recovery of any sum refundable to it under sub-section (2-B) [* * *] [Inserted by Act 41 of 1974, Section 29 (w.e.f. 1.2.1975). ] [unless permitted to do so by the Central Government.] [Inserted by Act 41 of 1974, Section 29 (w.e.f. 1.2.1975). ]
