Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 196] [Entire Act] State of Uttar Pradesh - Subsection Section 196(1) in The General Rules (Civil), 1957 (1)File A-1 shall be permanently preserved except in cases under the following Acts when the papers shall be destroyed after the expiration of the period noted against each :(a)Act XXXIX of 1925 - 20 years.(b)Act VIII of 1890 - 36 years.
