(1C)Nothing contained in sub-sections (1-A) and (1-B) shall apply to-(A)any share-(i)which is held by a company in any other body corporate in the name of a Director or nominee in pursuance of sub-section (2), or as the case may be, sub-section (3), of section 49, or(ii)which is held by a corporation, owned or controlled by the Central Government or a State Government, in any other body corporate in the name of a Director or nominee, or(iii)in respect of which a declaration has been made to the Public Trustee under section 153-B,-if-
