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[Cites 0, Cited by 0] [Section 17CA(8)] [Section 17CA] [Entire Act]

Union of India - Subsection

Section 17CA(8)(i) in Income Tax Rules, 1962

(i)The electoral trust may, for the purposes of managing its affairs, spend up to five per cent of the total contributions received in a year subject to an aggregate limit of rupees five hundred thousand in the first year of incorporation and rupees three hundred thousand in subsequent years;