Section 2(1)(b) in Indian Stamp (Collection of Stamp-Duty through Stock Exchanges, Clearing Corporations and Depositories) Rules, 2019

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(b)"buyer" means, -

(i)the person purchasing securities; or

(ii)the person buying the base currency (the first currency appearing in a currency pair quotation) in the forward leg; or

(iii)the person paying the fixed rate in a fixed-floating swap instrument; or

(iv)any one of the contracting persons in a floating-floating swap instrument; or

(v)borrower of repo on corporate bonds;

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