Section 17

Amendment of section 47

17. In section 47 of the Income-tax Act, in clause (viiab), with effect from the 1st day of April, 2020,—

(A)

for sub-clause (c), the following sub-clauses shall be substituted, namely:—

"(c)		derivative; or
(d)		such other securities as may be notified by the Central Government in this behalf,";

(B)

in the Explanation, after clause (c), the following clause shall be inserted, namely:—

'(d)

"securities" shall have the meaning assigned to it in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956);'