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[Cites 0, Cited by 0] [Section 912] [Entire Act]

State of Rajasthan - Subsection

Section 912(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)Part 'B' shall be retained for a period of three years from the first day of following the date of final decision and shall then be destroyed excepting applications for execution of decree and custody of children and orders of the Court passed thereon, which shall be retained for a period of twenty years.