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 3] [Entire Act] State of Uttarakhand - Subsection Section 3(3) in Uttaranchal Amendments of the Rules of the Court, 1952 (3)Such papers, in cases of historical, sociological or scientific value, as in the opinion of the Registrar, should be permanently preserved.
