Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128] [Entire Act] Union of India - Subsection Section 128(5) in The Income Tax Act, 2025 (5)For the purposes of this section,––(a)"dependant" shall have the meaning as assigned to it in section 127(9);(b)"insurer" shall have the meaning assigned to it in section 2(9) of the Insurance Act, 1938.
