Section 88(8)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 88(8)(a) in The Income Tax Act, 1961

(a)a policy of insurance on the life of an individual or the spouse or the child of such individual or a member of a Hindu undivided family securing the payment of specified sum on the stipulated date of maturity, if such person is alive on such date notwithstanding that the policy of insurance provides only for the return of premiums paid (with or without any interest thereon) in the event of such person dying before the said stipulated date;

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Union of India - Subsection

Section 88(8)(a) in The Income Tax Act, 1961