Section 13 in The Presidential And Vice-Presidential Elections Act, 1952
13. Definitions .-In this Part, unless the context otherwise requires,-
(a)"candidate" means a person who has been or claims to have been duly nominated as a candidate at an election;(b)"costs" means all costs, charges and expenses of, or incidental to, a trial of an election petition;(c)"returned candidate" means a candidate whose name has been published under section 12 as duly elected.
