(8)Where the sum specified in sub-section (2)(a) or (b) or (5)(a) is paid to effect or keep in force the health insurance of any person specified therein, and—(a)such person is a senior citizen, the amount of sum as provided in such clauses, shall be substituted with ₹50000 for ₹25000; and(b)such sum is paid in lump sum in the tax year for more than a year, a deduction shall be allowed for each of the relevant tax year equal to the appropriate fraction of such amount.
