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Union of India - Section

Section 171A in The Indian Penal Code, 1860

171A. “Candidate”, “Electoral right” defined.—

For the purposes of this Chapter—
(a)“candidate” means a person who has been nominated as a candidate at an election;
(b)“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 any election.