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[Cites 0, Cited by 0] [Section 376] [Entire Act]

State of Rajasthan - Subsection

Section 376(7) in The General Rules (Civil), 1986

(7)The following papers shall be retained for ten years, computed from 1st January of the year succeeding that in which the correspondence relating to them was weeded:-
(i)Estimate of Budgets.
(ii)Annual reports (Civil and Criminal) and returns.
(iii)Inspection notes, the High Court's order thereof on, and correspondence relating thereto.