108F. Nothing in sections 108-A to 108-D to apply to Government companies, etc .-
Nothing contained in section 108-A [except sub-section (2) thereof shall apply to the transfer of any share to, and nothing in section 108-B or section 108-C or section 108-D shall apply to the transfer of any share by-(a)any company in which not less than fifty-one per cent of the share capital is held by the Central Government;(b)any corporation (not being a company) established by or under any Central Act;(c)any financial institution.
