Section 33B in The Representation of the People Act, 1951
33B. Candidate to furnish information only under the Act and the rules. —
Notwithstanding anything contained in any judgment, decree or order of any court or any direction, order or any other instruction issued by the Election Commission, no candidate shall be liable to disclose or furnish any such information, in respect of his election, which is not required to be disclosed or furnished under this Act or the rules made thereunder.** This section has been struck down by the Supreme Court in People's Union for Civil Liberties v. Union of India, AIR 2003 SC 2363.
