Section 2(a) in The Prevention of Corruption Act, 1988
(a)election means any election, by whatever means held under any law for the purpose of selecting Members of Parliament or of any Legislature, local authority or other public authority;(aa)[ "prescribed" means prescribed by rules made under this Act and the expression "prescribe" shall be construed accordingly;] [Inserted by Act No. 16 of 2018, dated 26.7.2018.]
