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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Madhyastham Adhikaran Regulations, 1985

(3)All records shall be retained in the record room from the date of completion till the expiry of the period prescribed under these regulations in Annexure I. On expiry of such period they shall be destroyed :Provided that the Bench concerned or the Registrar may, for reasons to be recorded in writing, order that any particular paper or the record be preserved beyond such period.