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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(2)(a) in The Income Tax Act, 2025

(a)to effect or keep in force an insurance on the health (herein referred to as health insurance) of the assessee or his family, or any contributions made to the Central Government Health Scheme or such other scheme, as may be notified by the Central Government in this behalf, or any payment made for preventive health check-up of the assessee or his family, up to ₹25000 in aggregate;