Section 12 in The Rules for the Destruction of Judicial Records, 1953
12. Records to be preserved for 3 years.
- The following records shall be preserved for three years and shall then be destroyed;(i)all Insolvency proceedings where no immovable property is involved. The period shall be taken to run from the date of the order of the Court declaring the insolvent discharged from further liability in respect of the scheduled debts;(ii)Part A of criminal cases enquired into or tried by Magistrate and not otherwise provided for in those rules;(iii)Part A of Criminal appeal.
