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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Himachal Pradesh - Subsection

Section 280(c) in The Himachal Pradesh Municipal Corporation Act, 1994

(c)"candidate" means a person who has been, or claims to have been duly, nominated as 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 ;