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[Cites 0, Cited by 0] [Section 73A(2)] [Section 73A] [Entire Act]

Union of India - Subsection

Section 73A(2)(a) in The Indian Stamp Act, 1899

(a)the manner of collection of stamp-duty on behalf of the State Government by the stock exchange or the clearing corporation authorised by it, from its buyer under clause (a) of sub-section (1) of section 9A;