Section 907 in Rules of the High Court of Judicature for Rajasthan, 1952
907. Destruction of Part 'B'.
- With the exception of original translations made in First Appeals which shall be retained for a period of two years, papers in Part 'B' shall be retained for a period of one year from the first day of January following the date of judgment or final order, or where there has been an appeal to the Supreme Court, from the date of communication of the judgment or final order of the Supreme Court and then destroyed.
