Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of West Bengal - Subsection Section 78(2) in The West Bengal Panchayat Elections Act, 2003 (2)"candidate" means a person who has been, or claims to have been, duly nominated as a candidate at any election;
