Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 15] [Section 13] [Entire Act] Union of India - Subsection Section 13(a) in The Presidential And Vice-Presidential Elections Act, 1952 (a)"candidate" means a person who has been or claims to have been duly nominated as a candidate at an election;
