Section 80D(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 80D(2)] [Section 80D] [Entire Act]

Union of India - Subsection

Section 80D(2)(c) in The Income Tax Act, 1961

(c)[ the whole of the amount paid on account of medical expenditure incurred on the health of the assessee or any member of his family as does not exceed in the aggregate thirty thousand rupees; and [Inserted by Act 17 of 2013, section 14 (w.e.f. 1-4-2014).]

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Union of India - Subsection

Section 80D(2)(c) in The Income Tax Act, 1961