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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(2) in The M.P. Vanijyik Kar Niyam, 1995

(2)The 'A' class files shall be preserved for 12 years and the 'B' class files for three years, from the date of disposal of the case, or if the appeal, revision or reference is made, from the date of order in appeal, revision of reference, as the case may be.