Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163] [Entire Act] State of Gujarat - Subsection Section 163(iii) in Gujarat High Court Rules, 1993 (iii)The papers which are required to be preserved for 5 years shall be marked 'C' and kept in file 'C'.
