(3)A receipt indicating the following shall be issued by the trust immediately on receipt of any contribution indicating the following:-(a)name and address of the contributor;(b)Permanent account number of the contributor or passport number in the case of a citizen who is not a resident;(c)amount and mode of contribution including name and branch of the Bank and date of receipt of such contribution;(d)name of the electoral trust;(e)Permanent account number of the electoral trust;(f)date and number of approval by the prescribed authority; and(g)Name and designation of the person issuing the receipt.
