- [In this Chapter and Chapter II] [ Substituted by S.O. 230(E), dated 24.3.1992 and corrected by S.O. 530(E), dated 17.7.1992.], unless the context otherwise requires,-(a)"candidate" means a contesting candidate;(b)"constituency" means a parliamentary or assembly constituency; and(c)"polling agent", in relation to a polling station, means a polling agent of a candidate duly appointed under section 46 for the polling station and includes a candidate and the election agent of a candidate when present at the polling station.
