80GGB. [ Deduction in respect of contributions given by companies to political parties. [Inserted by Act 46 of 2003, Section 10 (w.e.f. 11.9.2003).]
- In computing the total income of an assessee, being an Indian company, there shall be deducted any sum contributed by it, in the previous year to any political party ] [Substituted by Act 26 of 1988, Section 23, for Section 80-CCA (w.e.f. 1.4.1988).][or an electoral trust] [ Inserted by Act 33 of 2009, Section 34 (w.e.f. 1.4.2010).].[Explanation. - For the removal of doubts, it is hereby declared that for the purposes of this section, the word "contribute", with its grammatical variation, has the meaning assigned to it under section 293-A of the Companies Act, 1956 (1 of 1956).
