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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Maharashtra - Subsection

Section 11A(2) in Nagpur rules Relating to the Election of Councillors

(2)While acting under this rule, the polling officer shall observe as much secrecy as is feasible. He shall keep a brief record of each such instance but shall not indicate therein the manner in which any vote has been given.