(2)[The Board of Directors of the investing company shall be entitled to invest in any shares of any other body corporate up to such percentage of the subscribed equity share capital, or the aggregate of the paid-up equity and preference share capital, of such other body corporate, whichever is less, as may be prescribed:] [ Substituted by Act 31 of 1988, Section 52, for certain words (w.e.f. 17.4.1989). ][Provided that the aggregate of the investments so made by the Board in all other bodies corporate shall not exceed [such percentage of the aggregate of the subscribed capital and free reserves of the investing company, as may be prescribed] [Substituted by Act 65 of 1960, Section 138, for Section 372 (w.e.f. 28.12.1960). ]:[Provided further that the aggregate of the investments made in all other bodies corporate in the same group shall not exceed [such percentage of the aggregate of the subscribed capital and free reserves of the investing company, as may be prescribed] [Substituted by Act 65 of 1960, Section 138, for Section 372 (w.e.f. 28.12.1960). ].
