(2)after section 10, the following section shall be inserted, namely:-"10A. Deduction of stamp duty by a member of a stock exchange or commodity exchange or intermediary thereof. - (1) A member of a stock exchange or commodity exchange or intermediary thereof who issues a contract note or memorandum in respect of purchase or sale of goods or stock or security in this State at first instance of any such transaction which is ultimately concluded in the State shall deduct the stamp duty payable thereon.
