Section 18(1)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 18(1)(b) in The Income Tax Act, 2025

(b)any amount due to, or received, whether in lump sum or otherwise, by any assessee from any person—

(i)before his joining any employment with that person; or

(ii)after cessation of his employment with that person;