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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(7) in Uttaranchal Amendments of the Rules of the Court, 1952

(7)Inspection notes and important correspondence made on the basis of inspection notes which have entitled administrative representation, departmental enquiry or proceedings.
(ii)Papers to be preserved for 30 years. - The following papers shall be preserved for 30 years :