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State of Uttar Pradesh - Section

Section 421 in The U.P. Co-operative Societies Rules, 1968

421. [ [Substituted by Notification No. 2700/XLIX-1-94-7(1)-94 dated 15.7.94.]

Each polling shall be held by secret ballot paper and any officer, staff or person who has been appointed for conduct of polling or counting of votes shall not give any such information to such person or persons who are not legally authorised to receive it or he shall do no such act which may affect the secrecy of the polling.]