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[Cites 0, Cited by 0] [Section 192(3)] [Section 192] [Entire Act]

State of Uttar Pradesh - Subsection

Section 192(3)(ii) in The General Rules (Civil), 1957

(ii)Records of execution cases relating to awards of arbitrators of co-operative societies shall be kept in the record-room for three years and then returned to the societies concerned.