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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(b) in Finance Act, 2019

(b)when any sale or transfer or reissue of securities for consideration is made otherwise than through a stock exchange or depository, the stamp duty on each such sale or transfer or reissue shall be payable by the seller or transferor or issuer, as the case may be, on the consideration amount specified in such instrument at the rate specified in Schedule I.'.