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 171A] [Entire Act] Union of India - Subsection Section 171A(a) in The Indian Penal Code, 1860 (a)“candidate” means a person who has been nominated as a candidate at an election;
