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

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Union of India - Subsection

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

(b)the whole of the amount paid to effect or to keep in force an insurance on the health of the parent or parents of the assessee as does not exceed in the aggregate [twenty-five thousand rupees] [Substituted 'fifteen thousand rupees' by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.].

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Union of India - Subsection

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