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[Cites 0, Cited by 0] [Section 10(36)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(36)(ii) in The Income Tax Act, 1961

(ii)any equity share in a company allotted through a public issue on or after the 1st day of March, 2003 and listed in a recognised stock exchange in India before the 1st day of March, 2004 and the transaction of sale of such share is entered into on a recognised stock exchange in India;