(i)in sub-section (1), the words and figures “within the time specified under section 403” shall be omitted;(ii)in sub-section (2),—(a)for the words and figures “under section 403 with additional fees”, the word “therein” shall be substituted;(b)for the words "not be less than five lakh rupees", the words "not be less than one lakh rupees" shall be substituted;(c)for the words "one lakh rupees", the words "fifty thousand rupees" shall be substituted;(iii)in sub-section (3),—(a)clause (e) shall be omitted;(b)in clause (g), in the proviso, the word “and” shall be omitted and the following proviso shall be inserted, namely:—"Provided further that nothing contained in this clause shall apply to a banking company in respect of a resolution passed to grant loans, or give guarantee or provide security in respect of loans under clause (f) of sub-section (3) of section 179 in the ordinary course of its business; and."
