Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 196] [Entire Act] State of Uttar Pradesh - Subsection Section 196(5) in The General Rules (Civil), 1957 (5)File D, whether of Part I or Part II shall be destroyed at the end of three years from the date of institution of the original suit or case.
