(11)Nothing contained in this section, except sub-section (1), shall apply—(a)to a loan made, guarantee given or security provided by a banking company or an insurance company or a housing finance company in the ordinary course of its business or a company engaged in the business of financing of companies or of providing infrastructural facilities;(b)to any acquisition—(i)made by a non-banking financial company registered under Chapter IIIB of the Reserve Bank of India Act, 1934 (2 of 1934) and whose principal business is acquisition of securities:Provided that exemption to non-banking financial company shall be in respect of its investment and lending activities;(ii)made by a company whose principal business is the acquisition of securities;(iii)of shares allotted in pursuance of clause (a) of sub-section (1) of section 62.
