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 9] [Entire Act] State of Rajasthan - Subsection Section 9(ii) in The Rajasthan Municipalities (Records) Rules, 1964 (ii)A letter required to be retained for 10 years which is dated December 19, 1951 shall be destroyed on July 1, 1962.
