1[Part III

Disputes Regarding Elections

13. Definitions.-

In this Part, unless the context otherwise requires,-

(a) "candidate" means a person who has been or claims to have been duly nominated as a candidate at an election;

(b) "costs" means all costs, charges and expenses of, or incidental to, a trial of an election petition;

(c) "returned candidate" means a candidate whose name has been published under section 12 as duly elected.

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