Income Tax Department

Ministry of Finance, Government of India

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Circular No.

337

Circular Date

04/05/1982

Upload Date

04/05/1982

Circular No. 337, dated 04-05-1982

489. Contributions made under the Maharashtra State Government Employees' Group Insurance Scheme, 1982 - Whether eligible for relief under clause (a)(i) of sub-section (2)

1. Under the Maharashtra State Government Employees' Group Insurance Scheme, 1982 which is to be introduced with effect from May 1, 1982 under the authority of the Government of Maharashtra, a compulsory insurance scheme would be started in which all existing and future officers of the State Govermnent are required to contribute a certain amount monthly for a life cover.

2. A question has been raised whether the Government servant's monthly contributions under the scheme would be eligible for relief under section 80C(2)(a)( i).  This question has been considered and it is clarified that the contributions to the Maharashtra State Government Employees' Group Insurance Scheme will be eligible for relief under section 80C, subject to the qualifying amounts prescribed in section 8OC(4).

Circular : No. 337 [ F. No. 178/51/82-IT(A-I)], dated 4-5-1982.