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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Rajasthan - Subsection

Section 175(6) in The General Rules (Civil), 1986

(6)Part D of Civil Records of all Classes shall be preserved for 3 years:Provided that in cases in which an appeal or revision or any other proceeding against the decree or order of the court is pending in a High Court, the entire record shall be preserved till the intimation is received from such higher Court about the decision of such appeal or revision or such proceeding and till the period of limitation for filing further appeal or revision expires.