Section 17CA(8)(iii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 17CA(8)(iii) in Income Tax Rules, 1962

(iii)an electoral trust shall be required to distribute the distributable contributions received in a financial year, referred to in item (ii), to the eligible political parties before the 31st day of March of the said financial year, subject to the condition that at least ninety five per cent of the total contributions received during the financial year along with the surplus brought forward from earlier financial year, if any, are distributed.

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Union of India - Subsection

Section 17CA(8)(iii) in Income Tax Rules, 1962