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[Cites 0, Cited by 0] [Section 636] [Entire Act]

State of Uttar Pradesh - Subsection

Section 636(1) in The General Rules (Civil), 1957

(1)Confidential papers including notes and orders on administrative matters shall be torn into very small pieces, thoroughly mixed to prevent the possibility of re-assembling under the personal supervision of a responsible officer, and thereafter sold as waste paper. Stamps and court-fee labels should, however, be torn to pieces and burnt in the presence of the Record Keeper.