Section 196(4)(a) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 196(4)] [Section 196] [Entire Act]

State of Uttar Pradesh - Subsection

Section 196(4)(a) in The General Rules (Civil), 1957

(a)in cases under the Provincial Insolvency Act, the file shall be destroyed after 12 years from the date of the grant of discharge, or, where no order of discharge has been passed from the date of the last order passed in the case; and

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State of Uttar Pradesh - Subsection

Section 196(4)(a) in The General Rules (Civil), 1957