Section 1687 in Securities Transaction Tax Rules, 2004
1687.
S.O. 1059(E), dated 28.9.2004.- In exercise of the powers conferred by sub-section (1) read with subsection (2) of section 114 of the Finance (No.2) Act, 2004 (23 of 2004), the Central Government hereby makes the following rules for carrying out the provisions of Chapter VII of the said Act relating to securities transaction tax, namely:-
