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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Assam - Subsection

Section 66(1) in Gauhati Municipal Corporation Act, 1971

(1)Every officer or clerk, agent or other person, who performs any duty in connection with 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.