Amendment of section 13A.

11. In section 13A of the Income-tax Act, with effect from the 1st day of April, 2018,—

(I)

in the first proviso,—

(i)

in clause (b),—

(A)		after the words "such voluntary contribution", the words "other than contribution by way of electoral bond" shall be inserted;
(B)		the word "and" occurring at the end shall be omitted;

(ii)		in clause (c), the word "; and" shall be inserted at the end;
(iii)		after clause (c), the following clause shall be inserted, namely:—

'(d)

no donation exceeding two thousand rupees is received by such political party otherwise than by an account payee cheque drawn on a bank or an account payee bank draft or use of electronic clearing system through a bank account or through electoral bond.

Explanation.—For the purposes of this proviso, "electoral bond" means a bond referred to in the Explanation to sub-section (3) of section 31 of the Reserve Bank of India Act, 1934 (2 of 1934).';

(II)		after the second proviso, the following proviso shall be inserted, namely:—
		"Provided also that such political party furnishes a return of income for the previous year in accordance with the provisions of sub-section (4B) of section 139 on or before the due date under that section.".