Section 31 in The Central Provinces Debt Conciliation Rules, 1933
31.
The registers and books specified in rule 30 and the proceedings in each case shall, on completion, be transferred to the district office.[In the district office the proceedings in each case shall be preserved as under, and the registers and books for six years:(1)Cases dismissed under Section 7(1)........... 2 Years.(2)Cases rejected under Section 14-(a)Those in which certificates under Section 15 have been issued......... 20 years.(b)Those in which no certificates under Section 15 have been issued......... 2 years.(3)Cases which have resulted in agreement.......... 3 years after payment of the last instalment or 3 years after the issue of certificate by the Deputy Commissioner under Section 13 (2) of the Act.]
