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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(5) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(5)The Court and other office registers shall also be preserved for 10 years and after expiry of ten years, the same shall also be destroyed in the manner indicated in sub-regulation (4).