Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 12 in The Disputed Elections (Prime Minister And Speaker) Act, 1977 12. Secrecy of voting not to be infringed. No witness or other person shall be required to state for whom he has voted at an election.
