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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(ii) in Uttaranchal Amendments of the Rules of the Court, 1952 (ii)The papers which are required to be preserved for 30 years, shall be marked "B" and kept in File "B".
