Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof || SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required || Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt || Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment || Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution || Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty || Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act || J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry || Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act || NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another

Jeevan Akshay-VII Plan of the Life Insurance Corporation of India specified as the annuity plan of the Life Insurance Corporation of India- (Ministry of Finance ) (07 Dec 2021)

MANU/CBDT/0147/2021

Insurance

In exercise of the powers conferred by clause (xii) of sub-section (2) of Section 80C of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the Jeevan Akshay-VII Plan of the Life Insurance Corporation of India, as filed by that Corporation with the Insurance Regulatory and Development Authority, as the annuity plan of the Life Insurance Corporation of India for the purposes of the said clause for the assessment year 2021-22 and subsequent years.

Tags : PLAN ANNUITY PLAN LIFE INSURANCE

Share :