(3)[ This section shall not apply to a private company unless it is a subsidiary of a public company.] [ Substituted by Act 65 of 1960, Section 89, for Section 264 (w.e.f. 28.12.1960).][ Substituted by Act 65 of 1960, Section 89, for Section 264 (w.e.f. 28.12.1960).]
