137. Deduction in respect of contributions given by any person to political parties.
An assessee, (other than a local authority and an artificial juridical person wholly or partly funded by the Government), shall be allowed a deduction for the amount contributed by him, other than by way of cash, during a tax year to a political party registered under section 29A of the Representation of the People Act, 1951, or an electoral trust.[Similar to Section 80GGC from The Income Tax Act, 1961.-Also Refer]
