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[Cites 0, Cited by 0] [Section 192(3)] [Section 192] [Entire Act]

State of Uttar Pradesh - Subsection

Section 192(3)(b) in The General Rules (Civil), 1957

(b)if they contain file D, be kept in a separate bundle until the destruction of file D and thereafter be placed with the records of the original suits or cases to which they relate, and appropriate entries be made in the lists of the original suits or cases (Form 15).