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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1)(c) in The Indian Stamp Act, 1899

(c)when pursuant to issue of securities, any creation or change in the records of a depository is made, the stamp-duty on the allotment list shall be collected on behalf of the State Government by the depository from the issuer of securities on the total market value of the securities as contained in such list, in such manner as the Central Government may, by rules, provide.