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[Cites 0, Cited by 0] [Section 10(23EE)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23EE)(ii) in The Income Tax Act, 1961

(ii)"regulations" means the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012* made under the Securities and Exchange Board of India Act, 1992 (15 of 1992) and the Securities Contracts (Regulation) Act, 1956 (42 of 1956);