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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Uttar Pradesh - Subsection

Section 196(3) in The General Rules (Civil), 1957

(3)File B shall be destroyed at the end of 20 years from the date of institution of the original suit or case, except in cases under the Provincial Insolvency Act, where the file shall be destroyed after 12 years from the date of the grant of discharge, or where no order of discharge has been passed from the date of last order passed in the case.