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[Cites 0, Cited by 0] [Section 449(24)] [Section 449] [Entire Act]

State of Uttar Pradesh - Subsection

Section 449(24)(d) in The General Rules (Civil), 1957

(d)The following correspondence or correspondence on or relating to the following subjects shall be retained for a period of three years from 1st January of the year succeeding that in which the file is closed :