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[Cites 0, Cited by 4] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(19) in The Income Tax Act, 1961

(19)family pension received by the widow or children or nominated heirs, as the case may be, of a member of the armed forces (including para-military forces) of the Union, where the death of such member has occurred in the course of operational duties, in such circumstances and subject to such conditions, as may be prescribe;