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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(ii) in The Rules for the Destruction of Judicial Records, 1953

(ii)Records of Insolvency proceeding under the Insolvency Act, other than those falling within rule 7 (7) which have not been destroyed previously under rules 10 and 12. The period of fifty years shall be taken to run from the date of the order of adjudication;