(2)The deduction under clause (b) of sub-section (1) shall be allowed only if the following conditions are fulfilled, namely:-(a)the scheme referred to in clause (b) of sub-section (1) provides for payment of annuity or lump sum amount for the benefit of a dependant, being a person with disability, in the event of the death of the individual or the member of the Hindu undivided family in whose name subscription to the scheme has been made;Following clause (a) shall be substituted for the existing clause (a) of sub-section (2) of section 80DD by the Finance Act, 2022, w.e.f. 1-4-2023:(a)the scheme referred to in clause (b) of sub-section (1) provides for payment of annuity or lump sum amount for the benefit of a dependant, being a person with disability,—(i)in the event of the death of the individual or the member of the Hindu undivided family in whose name subscription to the scheme has been made; or(ii)on attaining the age of sixty years or more by such individual or the member of the Hindu undivided family, and the payment or deposit to such scheme has been discontinued;(b)the assessee nominates either the dependant, being a person with disability, or any other person or a trust to receive the payment on his behalf, for the benefit of the dependant, being a person with disability.
