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State of Andhra Pradesh - Section

Section 193 in Andhra Pradesh Rules Under the Registration Act, 1908

193.

All other books and records shall be preserved or destroyed under such orders as may be issued from time to time by the Inspector-General provided that the disposal of such books and records as are maintained under the Registration Act or the Rules framed thereunder shall be regulated by the rules made by the Inspector-General under the Destruction of Records Act, 1917.