(3)[ Where the assessee is a Hindu undivided family, the sum referred to in sub-section (1), shall be the aggregate of the following, namely: -(a)whole of the amount paid to effect or to keep in force an insurance on the health of any member of that Hindu undivided family as does not exceed in the aggregate twenty-five thousand rupees; and(b)the whole of the amount paid on account of medical expenditure incurred on the health of any member of the Hindu undivided family as does not exceed in the aggregate [fifty thousand rupees] :Provided that the amount referred to in clause (b) is paid in respect of a [***] [Omitted 'very' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] senior citizen and no amount has been paid to effect or to keep in force an insurance on the health of such person:Provided further that the aggregate of the sum specified under clause (a) and clause (b) shall not exceed [fifty thousand rupees] [Substituted 'thirty thousand rupees' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.].] [Substituted by Act 20 of 2015, section 19, for sub-section (3) (w.e.f. 1-4-2016).]
