Section 142 in The Companies (Amendment) Act, 2000
142. Amendment of section 295.- In section 295 of the principal Act,-(a) in sub- section (1), in clause (e), the words" managing agent, secretaries and treasurers," shall be omitted.
(b)in sub- section (2),-(i) for clause (b), the following clause shall be substituted, namely:-" (b) any loan made by a holding company to its subsidiary company;";(ii)for clause (c), the following clause shall be substituted, namely:-" (c) any guarantee given or security provided by a holding company in respect of any loan made to its subsidiary company.";(c)in sub- section (4), for the words" five thousand rupees", the words" fifty thousand rupees" shall be substituted.
