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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Punjab - Subsection

Section 30A(1) in Industrial Disputes (Punjab) Rules, 1958

(1)The records of the Labour Courts or Tribunals 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 Labour Courts or Tribunals :-
RECORDS Number of years for which the records shall be preserved
(i) Orders and judgments of Labour Courts or Tribunals 15 years
(ii) Exhibited documents in the above mentioned courts orTribunals 7 years
(iii) Other papers 7 years