Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Himachal Pradesh - Subsection

Section 159(c) in The Himachal Pradesh Panchayati Raj Act, 1994

(c)'candidate' means a persons 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 as from the time when, with the election in prospect, he began to hold himself out as a prospective candidate;