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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Destruction of Records Act, 1917

(3)[ Rules made under this section by any High Court or by a Chief Controlling Revenue-authority or by an officer specially authorized in that behalf by any State Government shall be subject to the previous approval of the [State Government] [Substituted by the A.O. 1937 for the original sub-section.]; and rules made by an officer specially authorized in that behalf by the Central Government shall be subject to the previous approval of the Central Government.]
Uttar Pradesh:In sub-section (2)-(a) after clause (a) the following clause shall be deemed to be inserted, namely-(aa) in the case of judicial documents in the possession and custody of Revenue Courts and officers - the Board of Revenue.(b) in clause (b) before the word 'document' the word 'non-judicial' shall be deemed to be inserted. - U.P. Act 12 of 1922, section 2 and Schedule (1-4-1923).