(4)Notwithstanding anything contained in clause (c) of sub-section (1) [but without prejudice to the provisions] [ Substituted by Act 11 of 1983, Section 7, for " in a case where" (w.e.f. 1.4.1983).] contained in clause (d) of that sub-section, in a case where the aggregate of the funds of the trust or institution invested in a concern in which any person referred to in sub-section (3) has a substantial interest, does not exceed five per cent. of the capital of that concern, the exemption under section [11 or section 12] [Substituted by Act 16 of 1972, Section 7, for certain words (w.e.f. 1.4.1973).] shall not be denied in relation to any income other than the income arising to the trust or the institution from such investment, by reason only that the [funds of the trust or the institution] [ Substituted by Act 32 of 1971, Section 6, for certain words (w.e.f. 1.4.1971).] have been invested in a concern in which such person has a substantial interest.
