Section 3(8)(d) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(d) in Income Tax Rules, 1962

(d)"recognised stock exchange" shall have the same meaning assigned to it in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956);

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Union of India - Subsection

Section 3(8)(d) in Income Tax Rules, 1962