Section 17(2)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(d) in The Income Tax Act, 2025

(d)any sum paid by the employer in respect of any premium paid by the employee to effect or to keep in force an insurance on his health or the health of any member of his family under any scheme, approved for the purposes of section 126, by the—

(i)Central Government; or

(ii)Insurance Regulatory and Development Authority established under section 3(1) of the Insurance Regulatory and Development Authority Act, 1999;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 17(2)(d) in The Income Tax Act, 2025