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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1) in Karnataka Panchayat Raj Act, 1993

(1)Every officer, clerk, agent or other person who performs any duty in connection with the recording or counting of votes at any election shall maintain and aid in maintaining , the secrecy of the voting and shall not ( expect for some purpose authorised by or under any law) communicate to any person any information calculated to violate secrecy.