- In section 43 of the Income-tax Act, in clause (5),-(a)for the words "recognised association" wherever they occur, the words "recognised stock exchange" shall be substituted;(b)in Explanation 2, for clause (iii), the following clause shall be substituted, namely:-'(iii) "recognised stock exchange" means a recognised stock exchange as referred to in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956); and which fulfils such conditions as may be prescribed and notified by the Central Government for this purpose;'.
