Section 80D(2)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80D(2)(d) in The Income Tax Act, 1961

(d)the whole of the amount paid on account of medical expenditure incurred on the health of any parent of the assessee, as does not exceed in the aggregate thirty thousand rupees:

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Union of India - Subsection

Section 80D(2)(d) in The Income Tax Act, 1961