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The Bharatiya Nyaya Sanhita, 2023 Chapter IX Of Offences Relating to Elections 169. Candidate, electoral right defined. For the purposes of this Chapter- (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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