Section 34 in The Punjab Homoeopathic Practitioners Act, 1965
34. Definitions.
- In this Part unless the context otherwise requires -(a)"agent" means any person appointed in writing by a candidate at an election to be his agent for the purposes of his election with the written consent of such person;(b)"candidate" means a person who has been or claims to have been duly nominated as a candidate at an election, and any such person shall be deemed to have been a candidate from the time, when, with the election in prospect, be began to hold himself out as a prospective candidates;(c)"Corrupt practice" means any of the practices specified in Schedule II;(d)"costs" means all costs, charges and expenses of, or incidental to, a trial of an election petition;(e)"election" means an election to fill the office of a member;(f)"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;(g)"pleader" means any person entitled to appear and plead for another in a civil court, and includes an Advocate.
