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[Cites 0, Cited by 0] [Section 10(10B)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(10B)(a) in The Income Tax Act, 1961

(a)compensation received by a workman at the time of the closing down of the undertaking in which he is employed shall be deemed to be compensation received at the time of his retrenchment ;