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

Union of India - Subsection

Section 9(4) in Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) Rules, 2019

(4)Any fresh or revised demand of stamp-duty payable pursuant to any dispute or adjudication proceedings may be recovered by the State Government in accordance with the provisions of the Act.Form(See rule 8)[Return of Stamp-Duty Collected (Monthly/yearly)]Name of the stock exchange / depository:Address of the stock exchange / depository:Name of clearing corporation authorised to collect the Stamp duty:Address of the authorised clearing corporation:Period for which stamp-duty collection is being reported:Details of stamp-duty collected:
Sl. No Security Code Nature of the security (debenture, share, etc.) Value of transactions on which stampduty isleviable Rate of Stampduty applied Total billed amount of stamp-duty Total stampduty collected Total stamp-duty not recovered Remarks, if any
                 
                 
                 
Details of transfer of stamp-duty:
Sl.No. Total Stamp-duty collected (A) Amount of facilitation charges deducted (B) Total Amount transferred to the State Government(A-B)
       
       
       
Details of defaulters:
Sl. No. Details of the defaulters Remarks, if any
  Name Address PAN  
         
         
VerificationI, ________________ (full name in block letters), son/ daughter of ___________ solemnly declare to the best of my knowledge and belief that the information given in this Form is correct and complete and that the total value of stampduty collected on the transactions and other particulars shown therein are truly stated and the same are in accordance with provisions of Part AA of Chapter II of the Indian Stamp Act, 1899 (2 of 1899) and the Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) Rules, 2019.I further declare that I am making this return in my capacity as ____________ and also competent to make this return and verify it.(Name and signature of authorised officer of collecting agent)Date:Place: