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State of Odisha - Section
Section 2 in The Orissa Elephants' Preservation Rules, 1953
2.
Subject to such sanction the following records specified in the said Act or rules made thereunder, may be destroyed after the expiration of the period of retention respectively specified against each, the said period being computed from the 1st January next following the date of record :| Description of Records | Period of retention | |
| 1. | Register of powers of attorney | 50 years. |
| 2. | Register of Revocation of Powers of Attorney | 50 years. |
| 3. | Memorandum of summary of evidence in Will cases | 30 years. |
| 4. | Minute Book | 30 years. |
| 5. | Copies of encumbrance certificates | 12 years. |
| 6. | Challan Book | |
| 7. | Receipts for copies of Memoranda | |
| 8. | Receipts for documents and fees | 3 years. |
| 9. | Receipts for fees and fines |