Section 8 in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003
8. Record of document destroyed to be maintained.
- The Registrar of Companies shall maintain a Register in two parts, in the form set out in the Appendix annexed hereto, wherein he shall enter brief particulars of the records destroyed and shall certify by his own hand writing therein the date and mode of destruction.
