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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in Nagpur rules Relating to the Election of Councillors

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