In this Act, unless the contest otherwise requires,-- (a) "article" means an article of the Constitution; (b) "election" means a Presidential election or Vice-Presidential election; (c) "election Commission" means the Election Commission appointed by the President under article 324; (d) "Elector", in relation to a Presidential election, means a member of the electoral college referred to in article 54, and in relation to a Vice-Presidential election, means 1 [a member of the electoral college referred to in article 66;] (e) "prescribed" means prescribed by rules made under this Act; (f) "Presidential election" means an election to fill the office of the President of India; 2 [(ff) "public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881 (26 of 1881);] (g) "Returning Officer" includes an Assistant Returning Officer performing any function which he is 3 [competent] to perform under sub-section (2) of section 3; (h) "Vice-Presidential election" means an election to fill the office of the Vice-President of India.Open in Lexace · Ask the AI about this section
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