- In section 100 of the 2004 Act, -(i)after sub-section (2A), the following sub-section shall be inserted, namely: -"(2B) The lead merchant banker appointed by the business trust in respect of an initial offer shall collect the securities transaction tax from every person who enters into a taxable securities transaction referred to in sub-clause (ab) of clause (13) of section 97 at the rates specified in section 98.";(ii)in sub-section (3), -(A)after the word, brackets, figure and letter "sub-section (2A)", the words, brackets, figure and letter "or sub-section (2B)" shall be inserted;(B)after the words "an initial public offer", the words "or an initial offer" shall be inserted;(iii)in sub-section (4), after the words ''an initial public offer'', the words ''or an initial offer'' shall be inserted.
