Section 80C(2)(ii) in The Income Tax Act, 1961

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

Union of India - Subsection

Section 80C(2)(ii) in The Income Tax Act, 1961

(ii)to effect or to keep in force a contract for a deferred annuity, not being an annuity plan referred to in clause (xii), on the life of persons specified in sub-section (4):

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Union of India - Subsection

Section 80C(2)(ii) in The Income Tax Act, 1961