Section 171A — "Candidate", "Electoral right" defined.

Indian Penal Code, 1860
1 [For the purposes of this Chapter— 2 [(a) "candidate" means a person who has been nominated as a candidate at any election;] (b) "electoral right" means the right of a person to stand, or not to stand as, or to withdraw from being, a candidate or to vote or refrain from voting at an election.
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