(ix)[ any interest payable on any security issued by a company, where such security is in dematerialised form and is listed on a recognised stock exchange in India in accordance with the Securities Contracts (Regulation) Act, 1956 (42 of 1956) and the rules made thereunder.] [ Inserted by Act 18 of 2008, Section 42 (w.e.f. 1.6.2008).]
