Section 80C(2)(xi) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80C(2)(xi) in The Income Tax Act, 1961

(xi)as a contribution in the name of any person specified in sub-section (4) for participation in any such unit-linked insurance plan of the LIC Mutual Fund ] [referred to in clause (23-D)] [Substituted by Act 21 of 2006, Section 16, for " notified under clause (23-D)" (w.e.f. 1.4.2007).][of section 10, as the Central Government may, by notification in the Official Gazette, specify in this behalf; [Inserted by Act 18 of 2005, Section 21 (w.e.f. 1.4.2006).]

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Union of India - Subsection

Section 80C(2)(xi) in The Income Tax Act, 1961