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

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Union of India - Subsection

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

(b)a policy of insurance effected by an individual or a member of a Hindu undivided family for the benefit of a minor with the object of enabling the minor, after he has attained majority to secure insurance on his own life by adopting the policy and on his being alive on a date (after such adoption) specified in the policy in this behalf;

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Union of India - Subsection

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