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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Public Records Rules, 1997

(4)If the Records Officer after appraisal deems it necessary to retain any record or file of permanent nature beyond the period of twenty-five years, he may do so for reasons to be recorded in writing and under intimation to the Director General or Head of the Archives, as the case may be.