(2)The objects referred to in sub-section (1) are—(a)the payment of any expenses incurred, either directly or indirectly, by a candidate or prospective candidate for election as a member of any legislative body constituted under the Constitution or of any local authority, before, during, or after the election in connection with his candidature or election; or(b)the holding of any meeting or the distribution of any literature or documents in support of any such candidate or prospective candidate; or(c)the maintenance of any person who is a member of any legislative body constituted under the Constitution or for any local authority; or(d)the registration of electors or the selection of a candidate for any legislative body constituted under the Constitution or for any local authority; or(e)the holding of political meetings of any kind, or the distribution of political literature or political documents of any kind.
