Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Font Size
Saturation
Help

Section 17

Amendment of section 80CCD

Section

Section Number

17

Chapter

CHAPTER III - DIRECT TAXES

Act

Finance Acts

Year

2025

Amendment of section 80CCD

Amendment of section 80CCD

Amendment of section 80CCD.

17. In section 80CCD of the Income-tax Act, with effect from the 1st April, 2026,—

(a)   in sub-section (1B), after the proviso, the following proviso shall be inserted, namely:—
  "Provided further that the deduction under this sub-section shall also be allowed, where any payment or deposit is made to the account of a minor under the pension scheme referred to in the said sub-section, by the assessee, being the parent or guardian of such minor, subject to the condition that the aggregate amount of deduction under this sub-section shall not exceed fifty thousand rupees.";
(b)   in sub-section (3),—
(i)   in the opening portion, for the words "in his account", the words "or a minor, in his account or the account of a minor, as the case may be," shall be substituted;
(ii)   after the proviso, the following proviso shall be inserted, namely:—
  "Provided further that the amount received by a person, being the parent or guardian or nominee of a minor, on account of closure of the pension scheme referred to in sub-section (1B) due to the death of the minor, shall not be deemed to be the income of such person.";
(c)   in sub-section (4), in the opening portion, after the words "Where any amount paid or deposited by the assessee", the words "in his account or the account of a minor" shall be inserted.

Footnotes