Special provision relating to incomes of political parties
19 [Special provision relating to incomes of political parties.
13A. Any income of a political party which is chargeable under the head 20 [***] "Income from house property" or "Income from other sources" or any income by way of voluntary contributions received by a political party from any person shall not be included in the total income of the previous year of such political party:
Provided that—
( a) such political party keeps and maintains such books of account and other documents as would enable the 21[Assessing] Officer to properly deduce its income therefrom;
( b) in respect of each such voluntary contribution in excess of ten thousand rupees, such political party keeps and maintains a record of such contribution and the name and address of the person who has made such contribution; and
( c) the accounts of such political party are audited by an accountant as defined in the Explanation below sub-section (2) of section 288.
Explanation.—For the purposes of this section, "political party" means an association or body of individual citizens of India registered with the Election Commission of India as a political party under paragraph 3 of the Election Symbols (Reservation and Allotment) Order, 1968, and includes a political party deemed to be registered with that Commission under the proviso to sub-paragraph (2) of that paragraph.]