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[Cites 0, Cited by 0] [Section 171A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 171A(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)"candidate" means a person who has been nominated as a candidate at any election and includes a person who, when an election is in contemplation, holds himself out as a prospective candidate thereat; provided that he is subsequently nominated as a candidate at such election;