Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 919 in Rules of the High Court of Judicature for Rajasthan, 1952

919. Destruction of Part 'B'.

- Papers in Part 'B' shall be destroyed after one year from the first day of January next following the date of the final decision of the case.Section-DGeneral