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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1)(a) in The Indian Stamp Act, 1899

(a)when the sale of any securities, whether delivery based or otherwise, is made through a stock exchange, the stamp-duty on each such sale in the clearance list shall be collected on behalf of the State Government by the stock exchange or a clearing corporation authorised by it, from its buyer on the market value of such securities at the time of settlement of transactions in securities of such buyer, in such manner as the Central Government may, by rules, provide;