(3)[ No deduction under this section shall be allowed in, or after, the assessment year beginning on the 1st day of April, 2009.] [ Inserted by Act 18 of 2008, Section 20 (w.e.f. 1.4.2009).][Explanation. - For the purposes of this section, the expressions, "taxable securities transaction" and "securities transaction tax" shall have the same meanings respectively assigned to them under Chapter VII of the Finance (No. 2) Act, 2004.] [Inserted by Act 23 of 2004, Section 23 (w.e.f. 1.4.2005).][B.-Relief for income-tax] [ Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).]
