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[Cites 0, Cited by 0] [Section 17CB(3)] [Section 17CB] [Entire Act]

Union of India - Subsection

Section 17CB(3)(e) in Income Tax Rules, 1962

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