Section 80D(3)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80D(3)(a) in The Income Tax Act, 1961

(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

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Union of India - Subsection

Section 80D(3)(a) in The Income Tax Act, 1961