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[Cites 0, Cited by 0] [Section 343F] [Entire Act]

State of Andhra Pradesh - Subsection

Section 343F(1) in Andhra Pradesh Municipalities Act, 1965

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