Section 47 in National Company Law Appellate Tribunal Rules, 2016
47. Destruction of record.
- Record of Appellate Tribunal, except permanent record, shall be ordered to be destroyed by the Registrar or Deputy Registrar after six years from the final conclusion of the proceedings after obtaining prior order of the Chairperson.Explanation: For the purpose of this rule, permanent record shall include order; appeal register, petition register and such other record as may be ordered to be included by the Chairperson.Part-VII Service of Process/Appearance of Respondents and Objections
