Section 914 in Rules of the High Court of Judicature for Rajasthan, 1952
914. Destruction of papers in testamentary cases.
- In testamentary cases-(a)Part 'A' shall be retained for a period of forty years from the first day of January following the date of final decision and shall then be destroyed excepting general index, petition or application, the judgment and decree, probate or letters of administration and the original will, which shall be retained permanently.(b)Part 'B' shall be retained for a period of three years from the first day of January following the date of final decision and then be destroyed.Section-CCriminal
