(2)[ The sums referred to in sub-section (1) shall be any sums paid or deposited in the previous year by the assessee ] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).][* * *] [ Certain words omitted by Act 20 of 2002, Section 37 (w.e.f. 1.4.2003).]-(i)[ to effect or to keep in force an insurance on the life of persons specified in sub-section (4); [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).](ii)to effect or to keep in force a contract for a deferred annuity, ] [not being an annuity plan referred to in clause (xiia)] [ Substituted by Act 18 of 1992, Section 51, for " not being an annuity plan referred to in clause (ii) of sub-Section (1) of section 80-CCA" (w.e.f. 1.4.1993).][on the life of persons specified in sub-section (4): [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).]Provided that such contract does not contain a provision for the exercise by the insured of an option to receive a cash payment in lieu of the payment of the annuity;(iii)by way of deduction from the salary payable by or on behalf of the Government to any individual being a sum deducted in accordance with the conditions of his service, for the purpose of securing to him a deferred annuity or making provision for his wife or children, insofar as the sum so deducted does not exceed one-fifth of the salary;(iv)as a contribution by an individual to any provident fund to which the Provident Funds Act, 1925 (19 of 1925), applies;(v)as a contribution to any provident fund set up by the Central Government and notified by it in this behalf in the Official Gazette, where such contribution is to an account standing in the name of any person specified in sub-section (4);(vi)as a contribution by an employee to a recognised provident fund;(vii)as a contribution by an employee to an approved superannuation fund;(viii)in a ten-year account or a fifteen-year account under the Post Office Savings Bank (Cumulative Time Deposits) Rules, 1959, as amended from time to time, where such sums are deposited in an account standing in the name of the persons specified in sub-section (4);(ix)as subscription to any such security of the Central Government ][or any such deposit scheme] [ Inserted by Act 18 of 1992, Section 51 (w.e.f. 1.4.1993).] as that Government may, by notification in the Official Gazette, specify in this behalf;(x)[ as subscription to the National Savings Certificates (VI Issue) and National Savings Certificate (VII Issue) issued under the Government Savings Certificates Act, 1959 (46 of 1959); [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).](xi)as subscription to any such savings certificate as defined in clause (c) of section 2 of the Government Savings Certificates Act, 1959 (46 of 1959), as the Central Government may, by notification in the Official Gazette, specify in this behalf;(xii)as a contribution, ] [in the name of any person] [ Substituted by Act 32 of 1994, Section 29, for " any person" (w.r.e.f. 1.4.1991).][specified in sub-section (4), for participation in the Unit-linked Insurance Plan, 1971 (hereafter in this section referred to as the Unit-linked Insurance Plan) deemed to have been made under sub-clause (a) of clause (8) of section 19 of the Unit Trust of India Act, 1963 (52 of 1963); [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).](xiii)as a contribution ] [in the name of any person specified in sub-section (4)] [ Substituted by Act 32 of 1994, Section 29, for " by an individual" (w.r.e.f. 1.4.1991).][for participation in any such Unit-linked Insurance Plan of the LIC Mutual Fund notified under clause (23-D) of section 10, as the Central Government may, by notification in the Official Gazette, specify in this behalf;] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).](xiiia)[ to effect or to keep in force a contract for such annuity plan of the Life Insurance Corporation ] [ Inserted by Act 18 of 1992, Section 51 (w.e.f. 1.4.1993).][or any other insurer] [ Inserted by Act 14 of 2001, Section 47 (w.e.f. 1.4.2002).][as the Central Government may, by notification in the Official Gazette, specify] [ Inserted by Act 18 of 1992, Section 51 (w.e.f. 1.4.1993).];(xiiib)[ as subscription, not exceeding ten thousand rupees, to any units of any Mutual Fund notified under clause (23-D) of section 10 or the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963), under any plan formulated in accordance with such scheme as the Central Government may, by notification in the Official Gazette, specify in this behalf; [ Inserted by Act 18 of 1992, Section 51 (w.e.f. 1.4.1993).](xiiic)as a contribution by an individual to any pension fund set up by any Mutual Fund notified under clause (23-D) of section 10 ][or by the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963)] [ Inserted by Act 32 of 1994, Section 29 (w.e.f. 1.4.1995).][, as the Central Government may, by notification in the Official Gazette, specify in this behalf;] [ Inserted by Act 18 of 1992, Section 51 (w.e.f. 1.4.1993).](xiv)[ as subscription to any such deposit scheme of, ] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).][or as a contribution to any such pension fund set up by,] [ Inserted by Act 18 of 1992, Section 51 (w.e.f. 1.4.1993).][the National Housing Bank established under section 3 of the National Housing Bank Act, 1987 (53 of 1987) (hereafter in this section referred to as the National Housing Bank), as the Central Government may, by notification in the Official Gazette, specify in this behalf;] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).](xiva)[ as subscription to any such deposit scheme of- [ Inserted by Act 49 of 1991, Section 38 (w.e.f. 1.4.1992).](a)a public sector company which is engaged in providing long-term finance for construction or purchase of houses in India for residential purposes; or(b)any authority constituted in India by or under any law enacted either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development or improvement of cities, towns and villages, or for both, not being a scheme the interest on deposits whereunder qualifies for the purposes of computing the deduction under section 80-L, as the Central Government may, by notification in the Official Gazette, specify in this behalf;](xivb)[ as tuition fees (excluding any payment towards any development fees or donation or payment of similar nature), whether at the time of admission or thereafter,- [ Inserted by Act 32 of 2003, Section 47 (w.e.f. 1.4.2004).](a)to any university, college, school or other educational institution situated within India;(b)for the purpose of full-time education of any of the persons specified in sub-section (4);](xv)[ for the purposes of purchase or construction of a residential house property ] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).][* * *] [ Certain words omitted by Act 49 of 1991, Section 38 (w.e.f. 1.4.1992).][the income from which is chargeable to tax under the head "Income from house property" (or which would, if it had not been used for the assessee's own residence, have been chargeable to tax under that head), where such payments are made towards or by way of- [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).](a)any instalment or part payment of the amount due under any self-financing or other scheme of any development authority, housing board or other authority engaged in the construction and sale of house property on ownership basis; or(b)any instalment or part payment of the amount due to any company or co-operative society of which the assessee is a shareholder or member towards the cost of the house property allotted to him; or(c)repayment of the amount borrowed by the assessee from-
