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[Cites 0, Cited by 0] [Section 30(iii)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(iii)(b) in The Companies (Amendment) Act, 2017

(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."