- In section 13A of the Income-tax Act, with effect from the 1st day of April, 2018,-(I)in the first proviso,-(i)in clause (b),-(A)after the words "such voluntary contribution", the words "other than contribution by way of electoral bond" shall be inserted;(B)the word "and" occurring at the end shall be omitted;(ii)in clause (c), the word "; and" shall be inserted at the end;(iii)after clause (c), the following clause shall be inserted, namely:-`(d) no donation exceeding two thousand rupees is received by such political party otherwise than by an account payee cheque drawn on a bank or an account payee bank draft or use of electronic clearing system through a bank account or through electoral bond.Explanation. - For the purposes of this proviso, "electoral bond" means a bond referred to in the Explanation to sub-section (3) of section 31 of the Reserve Bank of India Act, 1934.';(II)after the second proviso, the following proviso shall be inserted, namely:-"Provided also that such political party furnishes a return of income for the previous year in accordance with the provisions of sub-section (4B) of section 139 on or before the due date under that section.".
