LexSection 26 — Prohibition regarding making of contributions for political purposes.
The Delhi Sikh Gurdwaras Act, 1971
Nothing contained in this Act shall, or shall be deemed to authorise the Committee to contribute any amount or amounts— (a) to any political party, or (b) for the benefit of any political party, or (c) for any political purpose to any individual or bodyOpen in Lexace · Ask the AI about this section