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[Cites 0, Cited by 0] [Section 66(31)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(31)(d) in The Income Tax Act, 2025

(d)a contract entered into by a member of a forward market or a stock exchange in the course of any transaction in the nature of jobbing or arbitrage, to guard against loss which may arise in the ordinary course of his business as such member;