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[Cites 0, Cited by 0] [Section 376] [Entire Act]

State of Rajasthan - Subsection

Section 376(1) in The General Rules (Civil), 1986

(1)The papers of closed files in the office of the District Court and the Courts subordinate to it shall be weeded as follows:-Reminders and office memoranda which are unnecessary for the understanding of the file and are not likely to serve any immediate separate purpose shall be destroyed when the file is closed.