Section 33 in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
33. Definitions of this Chapter.
- In this Chapter, unless the context otherwise requires,-(a)"agent" means any person appointed in writing by a candidate at an election to be his agent for the purposes of his election with the written consent of such person ;(b)"candidate" means a person who has been or claims to have been duly nominated as a 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 ;(c)"corrupt practice" means any of the practices specified in Schedule II ;(d)"costs" means all costs, charges and expenses incurred on or incidental to, a trial of an election petition ;(e)"election" means an election to fill the office of a member ;(f)"electoral right" means the right of a person to stand or not to stand, as, or to withdraw from being a candidate or to vote or refrain from voting at an election.
