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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(d) in The Income Tax Act, 1961

(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 60[or through such other electronic mode as may be prescribed61] or through electoral bond.