Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(c) in Central Provinces Laws Act, 1875 (c)the custody of judicial records, civil and criminal; [* * *] [The words "and the destruction from time to time of such of the said records as it may be deemed unnecessary to keep" rep. by Act 3 of 1879.];
