Section 322 in Civil Court Rules of the High Court of Judicature at Patna
322.
Exhibits which can be conveniently preserved with the records of the trials in which they have been used shall not be destroyed, but shall be kept in their proper files and shall be preserved with such files until the period for the destruction of the B, C and D files, viz., 25, 12 [and 12 years respectively] [Substituted by C.S. No. 35. dated 19.11.1973.] shall have arrived, when they shall be destroyed alongwith their files.
