(3)For the purposes of this section,—(a)"approved charitable institution" means a registered non-profit organisation where it was approved earlier under the provisions of section 10(23C) of the Income-tax Act, 1961, or an institution referred to in section 80G(2)(a) of the said Act;(b)"financial institution" means a banking company to which the Banking Regulation Act, 1949 applies (including any bank or banking institution referred to in section 51 of that Act) or any other financial institution which the Central Government may, by notification, specify;(c)"higher education" means any course of study pursued after passing the Senior Secondary Examination or its equivalent from a school, board, or University recognised by the Central Government or State Government, local authority, or by any authority authorised by the Central Government or State Government or local authority to do so;(d)"initial tax year" means the tax year in which the assessee starts paying the interest on the loan;(e)"relative", in relation to an individual, means the spouse and children of that individual, or the student for whom the individual is the legal guardian.
