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[Cites 0, Cited by 0] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(3A) in The Finance Act, 2017

(3A)Notwithstanding anything contained in sub-section (1), the contribution under this section shall not be made except 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:Provided that a company may make contribution through any instrument, issued pursuant to any scheme notified under any law for the time being in force, for contribution to the political parties.''.