(a) an issuer, by the issue of securities to one or more depositories shall, in respect of such issue, be chargeable with duty on the total amount of security issued by it and such securities need not be stamped;
(b) where an issuer issues certificate of security under sub-section (3) of section 14 of the Depositories Act, 1996, on such certificate duty shall be payable as is payable on the issue of duplicate certificate under this Act;
(c) transfer of registered ownership of shares from a person to a depository or from a depository to a beneficial owner shall not be liable to any stamp duty;
(d) transfer of beneficial ownership of shares, such shares being shares of a company dealt with by a depository shall not be liable to duty under article 62 of Schedule I of this Act.
Explanation -
For the purposes of this section, the expressions "beneficial owner", "depository" and "issuer", shall have the meanings respectively assigned to them in clauses (a), (e) and (f) of sub-section (l) of section 2 of the Depositories Act, 1996.'

AMENDMENTS TO CERTAIN ENACTMENTS

• PART II ( AMENDMENTS TO THE COMPANIES ACT 1956 )
• PART III ( AMENDMENTS TO THE SECURITIES CONTRACTS (REGULATION) ACT, 1956 )
• PART IV ( AMENDMENT TO THE INCOME TAX ACT, 1961 )
• PART V ( AMENDMENT TO THE BENAMI TRANSACTIONS (PROHIBITION) ACT, 1988 )
• PART VI ( AMENDMENTS TO THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992 )