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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(a) in Finance Act, 2019

(a)when any issue of securities is made by an issuer otherwise than through a stock exchange or depository, the stamp-duty on each such issue shall be payable by the issuer, at the place where its registered office is located, on the total market value of the securities so issued at the rate specified in Schedule I;