- In the Stamp Act, after section 73A, the following section shall be inserted, namely: -"73B. Power to issue directions and to authorise certain authorities to issue instructions, etc.-The Central Government may,-(a)issue directions relating to such matters and subject to such conditions, as it deems necessary;(b)in writing, authorise the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992); or the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934); to issue instructions, circulars or guidelines,for carrying out the provisions of Part AA of Chapter II and the rules made thereunder.".
