For the purposes of this Chapter—
1[(a) “candidate” means a person who has been nominated as a candidate at any election;]
(b) “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.
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- Subs. by Act 40 of 1975, s. 9, for cl. (a).
