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Provision for collection and payment of securities transaction tax in case of insurance company introduced vide Securities Transaction Tax (1st Amendment), Rules, 2022

CBDT

CBDT

On January 18, 2022, the Central Government notifies Securities Transaction Tax (1st Amendment), Rules, 2022 to amend the Securities Transaction Tax Rules, 2004.

 

Key Amendments:

“ 5A. Person responsible for collection and payment of securities transaction tax in case of Insurance Company. In the case of an insurance company, the person responsible for collection and payment of securities transaction tax in accordance with subsections (2), (3) and (4) of section 100 of the Act, shall be the managing director or a wholetime director, as defined in clauses (54) and (94) of section 2 of the Companies Act, 2013 (18 of 2013), duly authorised by the Board of Directors of such company in this behalf.”.


(c) in the case of an insurance company by the managing director or a whole-time director as defined in clauses (54) and (94) of section 2 of the Companies Act, 2013 (18 of 2013) a duly authorised by the Board of Directors of such company in this behalf.”.

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