Foreign Contribution (Regulation) Act, 2010
21. Intimation by
candidate for election.-
Every candidate for
election, who had received any foreign contribution, at any time within one
hundred and eighty days immediately preceding the date on which he is duly
nominated as such candidate, shall give, within such time and in such manner as
may be prescribed, an intimation to the Central Government or prescribed
authority or both as to the amount of foreign contribution received by him, the
source from which, and the manner in which, such foreign contribution was
received and the purposes for which and the manner in which such foreign
contribution was utilised by him.