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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(2)(ii) in The Income Tax Act, 1961

(ii)to effect or to keep in force a contract for a deferred annuity, ] [not being an annuity plan referred to in clause (xiia)] [ Substituted by Act 18 of 1992, Section 51, for " not being an annuity plan referred to in clause (ii) of sub-Section (1) of section 80-CCA" (w.e.f. 1.4.1993).][on the life of persons specified in sub-section (4): [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).]