370A. [Provisions as to certain loans which could not have been made if sections 369 and 370 were in force
.-Where any loan made, guarantee given or security provided by a company and outstanding at the commencement of the Companies (Amendment) Act, 1960 (65 of 1960) would not have been made, given or provided if [* * *] [Inserted by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960). ][section 370 had been in force at the time when such loan was made, guarantee given or security provided, the company shall, within six months from the commencement of that Act, enforce the repayment of the loan made or, as the case may be, revoke the guarantee given or the security provided, notwithstanding any agreement to the contrary:Provided that the period of six months within which the company is required by this section to enforce the repayment of the loan or to revoke the guarantee or security, may be extended-[* * *] [Inserted by Act 65 of 1960, Section 136 (w.e.f. 28.12.1960). ](b)[ in the case of a loan, guarantee or security under section 370, by a special resolution of the company.] [Inserted by Act 65 of 1960, Section 136 (w.e.f. 28.12.1960). ][ Inserted by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960).]
