Section 14 in The Rules for the Destruction of Judicial Records, 1953
14. Computing the period prescribed heretofore.
- The period prescribed above shall, except in case noted below, be taken to run from the date of the final order of the Court of the first instance or in the event of an appeal, from that of the decisions of the appeal.In cases under Chapter XXXV of the Code of Criminal Procedure in which maintenance is awarded, the period shall be taken to run from the date of the last order passed for the enforcement of the award.
