Section 43(5)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 169] [Section 43(5)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(5)(d) in The Income Tax Act, 1961

(d)[ an eligible transaction in respect of trading in derivatives referred to in clause] [ Inserted by Act 18 of 2005, Section 14 (w.e.f. 1.4.2006).] [(ac)] [ Substituted by Act 21 of 2006, Section 11, for " (aa)" (w.e.f. 1.4.2006).] [of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) carried out in a recognised stock exchange;] [ Inserted by Act 18 of 2005, Section 14 (w.e.f. 1.4.2006).]

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Union of India - Subsection

Section 43(5)(d) in The Income Tax Act, 1961