(2)Nothing contained in clause (a) of sub-section (1) shall affect-(a)the title of a buyer or other person who buys or takes a lease of any such undertaking as is referred to in that clause, in good faith and after exercising due care and caution; or(b)the selling or leasing of any property of the company, where the ordinary business of the company consists of, or comprises, such selling or leasing.
