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[Cites 0, Cited by 0] [Section 196(4)] [Section 196] [Entire Act]

State of Uttar Pradesh - Subsection

Section 196(4)(b) in The General Rules (Civil), 1957

(b)in cases affected by Section 5 of the Temporary Postponement of Execution of Decrees Act (Act X of 1937) the file shall be destroyed after 18 years.