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State of Assam - Section

Section 455 in The Assam Excise Rules, 2016

455. Classification of records.

- Classification of records for the purposes of their preservation and destruction.A. Paper to be preserved permanently
(1)CorrespondenceCorrespondence of importance regarding -
(a)Settlements
(b)Remission and abatements
(c)Pensions
(d)Appeals, where the requisition is of permanent interest
(e)All circulars from Government, Excise Commissioner, Legal Remembrancer and Accountant General.
(f)All letters communicating rules and general instructions
(g)All printed reports and books including regulation and laws
(h)All maps (until revised)
(i)All lists of papers destroyed
(j)Acquaintance rolls
(k)Appointment and promotions.
(l)Buildings and other projects
(m)All other papers of permanent interest
(2)Registers and Returns.