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State of Gujarat - Section

Section 163 in Gujarat High Court Rules, 1993

163.

(i)The papers which are required to be preserved permanently shall be marked 'A' and kept in file 'A'.
(ii)The papers which are required to be preserved for 30 years shall be marked 'B' and kept in file 'B'.
(iii)The papers which are required to be preserved for 5 years shall be marked 'C' and kept in file 'C'.
(iv)The papers which are required to be preserved for 1 year shall be marked 'D' and kept in file 'D'.