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State of Uttar Pradesh - Section

Section 434 in The General Rules (Civil), 1957

434. Connected files.

- If a letter refers to or be connected with, another file under the same or another head, that file shall be linked with the file to which the letter pertains, the files being separately tied up, but connected by a piece of tape. The linked files shall remain together until the file containing the reference or connection has been finally disposed of, when they shall be relegated to their proper places, a note being made on each that it was linked with the other on receipt of the letter.