(4)Where the sum specified in clause (a) or clause (b) of sub-section (2) [or clause (a) of sub-section (3)] [Substituted by Act 20 of 2015, section 19, (w.e.f. 1-4-2016).] is paid to effect or keep in force an insurance on the health of any person specified therein, and who is a senior citizen, [***] [Omitted 'or a very senior citizen' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], the provisions of this section shall have effect as if for the words [twenty-five thousand rupees] [Inserted by Act 20 of 2015, section 19, (w.e.f. 1-4-2016).], the words [fifty thousand rupees] [Substituted 'thirty thousand rupees' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] had been substituted.[***] [Omitted 'Explanation' by Act 20 of 2015, section 19, (w.e.f. 1-4-2016).]
