(5)In the case of an assessee, being a Hindu undivided family, the sum referred to in sub-section (1), shall be the aggregate of the whole of the amount paid––(a)to effect or keep in force an insurance on the health of any member of such Hindu undivided family, up to ₹25000 in the aggregate; and(b)on account of medical expenditure incurred on the health of any member of such Hindu undivided family, up to ₹50000 in the aggregate.
