Section 80CCA(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80CCA(1)(ii) in The Income Tax Act, 1961

(ii)[ paid any amount to effect or to keep in force a contract for such annuity plan of the Life Insurance Corporation as the Central Government may, by notification in the Official Gazette, specify, out of his income chargeable to tax, he shall, in accordance with, and subject to, the provisions of this section, be allowed a deduction in the computation of his total income of the whole of the amount deposited or paid (excluding interest or bonus accrued or credited to the assessee's account, if any) as does not exceed the amount of twenty thousand rupees in the previous year:] [Substituted by Act 26 of 1988, Section 23, for Section 80-CCA (w.e.f. 1.4.1988).]

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Union of India - Subsection

Section 80CCA(1)(ii) in The Income Tax Act, 1961