(2)Nothing contained in sections 268 and 269 , the proviso to sub-section (3) of section 309 , sections 310 and 311 , the proviso to section 387 , and section 388 (in so far as section 388 makes the provisions of sections 310 and 311 apply in relation to the manager of a company) of the Companies Act, 1956 ( 1 of 1956 ), shall apply to any matter in respect of which the approval of theauthority has to be obtained under sub-section (1).
