Section 8 in Companies (Arrests in connection with Investigation by Serious Fraud Investigation Office) Rules, 2017
8.
The office of Director, SFIO shall preserve the copy of arrest order together with supporting materials for a period of five yearsa) from the date of judgment or final order of the Trial Court, in cases where the said judgment has not been impugned in the appellate court; orb) from the date of disposal of the matter before the final appellate court, in cases where the said judgment or final order has been impugned, whichever is later.
