- In this Part, unless the context otherwise requires,-(a)"candidate" means a contesting candidate;(b)"constituency" means a parliamentary or assembly constituency;(c)"counting agent" means a counting agent duly appointed under section 47 and includes a candidate and the election agent of a candidate when present at the counting;(d)"notified polling station" means a polling station notified under rule 49;(e)"polling station" means a polling station provided under section 25 other than a notified polling station.
