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[Cites 0, Cited by 0] [Section 914] [Entire Act]

State of Rajasthan - Subsection

Section 914(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)Part 'A' shall be retained for a period of forty years from the first day of January following the date of final decision and shall then be destroyed excepting general index, petition or application, the judgment and decree, probate or letters of administration and the original will, which shall be retained permanently.