Section 88(2)(xiii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 88(2)(xiii) in The Income Tax Act, 1961

(xiii)as a contribution ] [in the name of any person specified in sub-section (4)] [ Substituted by Act 32 of 1994, Section 29, for " by an individual" (w.r.e.f. 1.4.1991).][for participation in any such Unit-linked Insurance Plan of the LIC Mutual Fund notified under clause (23-D) of section 10, as the Central Government may, by notification in the Official Gazette, specify in this behalf;] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).]

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Union of India - Subsection

Section 88(2)(xiii) in The Income Tax Act, 1961