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[Cites 0, Cited by 0] [Section 289(3)] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(3)(c) in The Income Tax Act, 2025

(c)from the date of the assessee ceasing to be the employee of the employer who allotted or transferred him such specified security or sweat equity share,whichever is the earliest.