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State of Uttar Pradesh - Section

Section 123 in The General Rules (Criminal), 1977

123. Destruction of registers, books.

- At the end of the periods specified for retention the books and papers mentioned in the three rules immediately preceding shall be destroyed in the manner prescribed in Rule 119 :Provided that a Sessions Judge or a District Magistrate as the case may be, may at his discretion direct the retention for a longer period or permanently of any paper which he may consider likely to be useful in the future.