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[Cites 0, Cited by 0] [Section 1134] [Entire Act]

State of Haryana - Subsection

Section 1134(1) in Punjab Jail Manual

(1)All jail registers, returns and records of every description shall, for the purposes of preservation or destruction, be classified under the following heads :-
(a)those to be preserved permanently,
(b)those to be kept 12 years.
(c)those to be kept 3 years, and
(d)those to be kept 2 years.