Indian Penal Code, 1860

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Sections	Particulars
Chapter IX A	Of Offences Relating To Elections
171A	Candidate, Electoral right defined
Description	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.