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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Income-Tax Welfare Fund Rules, 1998

(c)Providing different forms of medical maintenance for emergencies and serious distress to staff and members of their families, not normally governed under the medical reimbursement rules and to provide for high risk insurance cover to operational staff.