73A. [ Power of Central Government to make rules. [Inserted by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.]
(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of Part AA of Chapter II.(2)Without prejudice to the generality of the provisions of sub-section (1), the Central Government may make rules for all or any of the following matters, namely: -(a)the manner of collection of stamp-duty on behalf of the State Government by the stock exchange or the clearing corporation authorised by it, from its buyer under clause (a) of sub-section (1) of section 9A;(b)the manner of collection of stamp-duty on behalf of the State Government by the depository from the transferor under clause (b) of sub-section (1) of section 9A;(c)the manner of collection of stamp-duty on behalf of the State Government by the depository from the issuer under clause (c) of sub-section (1) of section 9A;(d)the manner of transfer of stamp-duty to the State Government under sub-section (4) of section 9A;(e)any other matter which has to be, or may be, provided by rules.]
