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Indian Penal Code, 1860 171A. "Candidate", "Electoral right" defined For the purposes of this Chapter- 91 [(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 any election.    |
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