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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Uttar Pradesh - Subsection

Section 118(iii) in The General Rules (Criminal), 1977

(iii)the record of a case in which an accused has absconded or is a lunatic, or a person who has been ordered to pay maintenance shall not be destroyed until it be proved to the satisfaction of the District Magistrate that such accused or other person is dead, or until a period of fifty years has elapsed since the order was passed ;