(2)the instrument of transfer in such form, duly completed in all respects, is delivered to the-(a)body corporate in whose share such company or corporation has made investment in the name of its Director or nominee, or(b)company in which such share is held in trust, within two months of the date so stamped or otherwise endorsed; or(B)any share deposited by any person with-(i)the State Bank of India, or(ii)any scheduled bank, or(iii)any banking company (other than a scheduled bank) or financial institution approved by the Central Government by notification in the Official Gazette (and any such approval may be accorded so as to be retrospective to any date not earlier than the 1st day of April, 1966), or(iv)the Central Government or a State Government or any corporation owned or controlled by the Central Government or a State Government, by way of security for the repayment of any loan or advance to, or for the performance of any obligation undertaken by, such person, if-
