(9)If—(a)any person buys or acquires any securities or unit within three months before the record date;(b)such person is allotted additional securities or unit without any payment on the basis of holding of such securities or unit on such date;(c)such person sells or transfers all or any of the securities or unit referred to in clause (a) within nine months after such date, while continuing to hold all or any of the additional securities or unit referred to in clause (b),then, the loss, if any, arising to him on account of such purchase and sale of all or any of such securities or unit shall be ignored for the purposes of computing his income chargeable to tax.
