Section 5A(2)(b) in Karnataka Agricultural Income-Tax Act, 1957

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State of Karnataka - Subsection

Section 5A(2)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)where the assessee is a Hindu undivided family any sums paid in the previous year by the assessee out of its income chargeable to tax, -

(i)to effect or to keep in force an insurance on the life of any member of the family;