(2)Sub-section (1) shall not invalidate-(a)any release otherwise validly given in respect of anything done or omitted to be done by a trustee before the giving of the release; or(b)any provision enabling such a release to be given-(i)on the agreement thereto of a majority of not less than three-fourths in value of the debenture holders present and voting in person or, where proxies are permitted, by proxy, at a meeting summoned for the purpose; and(ii)either with respect to specific acts or omissions or on the trustee dying or ceasing to act.
