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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1) in The Industrial Disputes (Central) Rules,1957

(1)The records of the National Industrial Tribunals, Industrial Tribunals or Labour Courts specified in Column 1 of the Table below shall be preserved, for the period specified in the corresponding entry in column 2 thereof, after the proceedings are finally disposed of by such National Tribunals, Industrial Tribunals or Labour Courts.Table
Records Number of years for which the records shall be preserved
1 2
(i) Orders and judgments of National Industrial Tribunals 10 years.
(ii) Exhibited documents in the above mentioned Tribunals or Court 10 years
(iii) Other papers 7 years.