(6)[ Nothing contained in this section shall apply to a company on and after the commencement of the Companies (Amendment) Act, 1999.] [ Inserted by Act 21 of 1999, Section 17 (w.r.e.f. 31.10.1998).][ Explanation .-For the purposes of this section, "loan" includes any deposit of money made by one company with another company, not being a banking company.] [ Inserted by Act 31 of 1988, Section 51 (w.e.f. 17.4.1989).]
