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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

State of Maharashtra - Subsection

Section 28A(1) in The Mumbai Municipal Corporation Act, 1888

(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.