Section 52(2) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

[Cites 0, Cited by 0] [Section 52] [Entire Act]

(2)The period of preservation of the registers prescribed under these Executive Instructions shall be as follows :

(i)	Register of Applications for loans for fertilizers	3 years.
(ii)	Register of Fertilizer loans	6 years.
(iii)	Register of permits	6 years.
(iv)	Personal Ledger Accounts of Loanees	12 years or after the the case records are destroyed fullrepayment of the loan, whichever is later.
(v)	Bill Register	6 years.
(vi)	Daily Collection Register of Loans	3 years.

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