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[Cites 0, Cited by 0] [Section 913] [Entire Act]

State of Rajasthan - Subsection

Section 913(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)Part 'A' shall be retained for a period of twelve years from the day of January following the date of final decree and shall then be destroyed excepting general index and the judgment and decree, which shall be retained permanently.