Section 912 in Rules of the High Court of Judicature for Rajasthan, 1952
912. Destruction of papers in matrimonial cases.
- in matrimonial suits-(a)Part 'A' shall be retained for a period of forty years from the first day of January following the date of final decision and shall then be destroyed excepting the general index, judgment and decrees, which shall be retained permanently.(b)Part 'B' shall be retained for a period of three years from the first day of following the date of final decision and shall then be destroyed excepting applications for execution of decree and custody of children and orders of the Court passed thereon, which shall be retained for a period of twenty years.
