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[Cites 0, Cited by 0] [Section 126(10)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(10)(c) in The Income Tax Act, 2025

(c)"relevant tax year" means the tax year beginning with the tax year in which such lump sum amount is paid and the subsequent tax year or years during which the health insurance remains in force.