Section 46 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
46. Destruction of records.
- The following records may be destroyed after the expiration of three full years from the period to which they relate, namely:(i)Applications for registration or for attendance at the celebration of marriages under Rule 9.(ii)Applications for search or copies of extracts.(iii)All correspondence, whether in the vernacular or in English which is of an ordinary routine character and which the Registrar considers may be destroyed.
