Report No. 170
Section 11B: (1) A political party may sue or be sued in its own name. A political party shall be competent to hold and dispose of properties.
(2) The name of a political party must be clearly distinguishable from that of any existing political party and shall be subject to approval by the Election Commission. In election campaigns and in elections, only the registered name or its acronym, as may have been approved by the Election Commission, alone shall be used.
(3) Political parties can be formed both at the national level as well as at the State level.
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