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Union of India - Section

Section 85B in Conduct of Elections Rules, 1961

85B. Form of contributions report.

- The report for a financial year under sub-section (1) of section 29-C shall be submitted in Form 24-A by the treasurer of a political party or any other person authorised by the political party in this behalf, before the due date for furnishing a return of its income of that financial year under section 139 of the Income-tax Act, 1961 (43 of 1961), to the Election Commission.