Section 10(23AAB)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(23AAB)(ii) in The Income Tax Act, 1961

(ii)which is approved by the Controller of Insurance or the Insurance Regulatory and Development Authority established under sub-section (1) of section 3 of the Insurance Regulatory and Development Authority Act, 1999 (41 of 1999), as the case may be.

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Union of India - Subsection

Section 10(23AAB)(ii) in The Income Tax Act, 1961