(2)For the purposes of sub-section (1), the amount of income-tax on the income arising from the taxable securities transactions, referred to in that sub-section, shall be equal to the amount calculated by applying the average rate of income-tax on such income.] [Substituted by Act 22 of 1995, Section 22, for " contract of insurance, before premiums have been paid for two year; or" (w.e.f. 1.4.1996).]
