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State of Uttar Pradesh - Section

Section 201A in The General Rules (Civil), 1957

201A. [ Retention in case of dispute or necessity. [Added by Notification No. 446/VIII-a-34, dated 31-8-1982, w.e.f. 5-2-1983.]

- If any dispute or necessity arises within the prescribed period of retention of any record, such record shall not be destroyed unless the dispute is settled or the necessity ceases.]