Section 80D(4A)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 80D(4A)] [Section 80D] [Entire Act]

Union of India - Subsection

Section 80D(4A)(ii) in The Income Tax Act, 1961

(ii)"relevant previous year" means the previous year beginning with the previous year in which such amount is paid and the subsequent previous year or years during which the insurance shall have effect or be in force.]

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Union of India - Subsection

Section 80D(4A)(ii) in The Income Tax Act, 1961