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[Cites 0, Cited by 0] [Section 10(4D)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4D)(bb) in The Income Tax Act, 1961

(bb)"securities" shall have the same meaning as assigned to it in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) and shall also include such other securities or instruments as may be notified by the Central Government in the Official Gazette in this behalf;