84.  Liability certain in transactions in securities:-

(1)   Where the owner of any securities sells or transfers in any manner those securities and thereafter buys back or re-acquires them and the result of the transaction is that any interest becoming payable in respect thereof is receivable by any person other than the said owner, the interest so payable shall be deemed to be the income of the said owner and not of any other person and all the provisions of this Ordinance shall, so far as may be, apply accordingly.

(2)   For the purpose of sub-section (1), "interest" includes dividends, and "securities" includes stocks and shares.