Special provisions relating to voluntary contributions received by electoral trust
The following section 13B shall be inserted after section 13A by the Finance (No. 2) Act, 2009, w.e.f. 1-4-2010 :
Special provisions relating to voluntary contributions received by electoral trust.
13B. Any voluntary contributions received by an electoral trust shall not be included in the total income of the previous year of such electoral trust, if—
(a ) such electoral trust distributes to any political party, registered under section 29A of the Representation of the People Act, 1951 (43 of 1951), during the said previous year, ninety-five per cent of the aggregate donations received by it during the said previous year along with the surplus, if any, brought forward from any earlier previous year; and
(b ) such electoral trust functions in accordance with the rules made by the Central Government.