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State of Rajasthan - Section

Section 9 in The Rajasthan Municipalities (Records) Rules, 1964

9. Computation of term of retention of records.

- When a definite term is prescribed for the retention of any correspondence or record, the computation in calculating the terms shall be made from July 1, following the date of the completion of the file or of the record.Illustration:- (i) A file required to be retained for five years, the last letter which is dated April 10, 1951 shall be examined and the papers affected, removed and destroyed on July 1, 1956.
(ii)A letter required to be retained for 10 years which is dated December 19, 1951 shall be destroyed on July 1, 1962.
Explanation. - The final closing of a register is a completion of a record.