Section 80CCA(2)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80CCA(2)(b) in The Income Tax Act, 1961

(b)is received on account of the surrender of the policy or as annuity or bonus in accordance with the annuity plan of the Life Insurance Corporation in any previous year, an amount equal to the whole of the amount referred to in clause (a) or clause (b) shall be deemed to be the income of the assessee of that previous year in which such withdrawal is made or, as the case may be, amount is received, and shall, accordingly, be chargeable to tax as the income of that previous year:]

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Union of India - Subsection

Section 80CCA(2)(b) in The Income Tax Act, 1961