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State of Jharkhand - Section
Section 222 in Civil Court Rules of the High Court of Judicature at Patna
222.
Every record shall as hereinafter provided consist of one or more of the following files to be ordinarily preserved for periods noted against each;-| [File A [Inserted by C.S. No. 77, dated 25.6.1987.] | - | For ever. |
| File B | - | For 12 years. |
| File C | - | For 6 years. |
| File CI | - | For 3 years. |
| File D | - | For 6 years. |
| File D1 | - | For 3 years.] |