(6) Where, in a scheme of amalgamation, the amalgamating company sells or otherwise transfers licence to the amalgamated company (being an Indian company),-
(i) the provisions of sub- sections (2), (3) and (4) shall not apply in the case of the amalgamating company; and
(ii) the provisions of this section shall, as far as may be apply to the amalgamated company as they would have applied to the amalgamating company if the latter had not transferred the licence".
Amendment of section 36.