Section 80DD(2)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80DD(2)(a) in The Income Tax Act, 1961

(a)the scheme referred to in clause (b) of sub-section (1) provides for payment of annuity or lump sum amount for the benefit of a dependant, being a person with disability, in the event of the death of the individual or the member of the Hindu undivided family in whose name subscription to the scheme has been made;

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Union of India - Subsection

Section 80DD(2)(a) in The Income Tax Act, 1961