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State of Uttarakhand - Section

Section 2 in Uttaranchal Amendments of the Rules of the Court, 1952

2. (i) The papers which are required to be preserved permanently, shall be marked "A" and kept in File "A".

(ii)The papers which are required to be preserved for 30 years, shall be marked "B" and kept in File "B".
(iii)The papers which are required to be preserved for 5 years, shall be marked "C" and kept in File "C".
(iv)The papers which are required to be preserved for 1 year, shall be marked "D" and kept in File "D".