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State of Tamilnadu - Section
Section 43 in The Tamil Nadu Catering Establishments Rules, 1959
43. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Preservation of records.
- The registers, returns, and other records maintained or received under these rules, and specified in column (1) of the table below shall be preserved for the periods specified in the corresponding entries in column (2) thereof.| Registers, returns and records | Periods of preservation | |
| (1) | (2) | |
| 1. | Register of catering establishments | Permanent. |
| 2. | Registration certificate counterfoils | 8 years. |
| 3. | [Application] [Substituted by S.R.O. No. A-1/76, dated the 30th December 1975, for 'Statement'.]sent by the employers forobtaining registration certificates | 5 years |
| 4. | Notification of change in Form IV received fromemployers | 5 years |
| 5. | Challans | 5 years |
| 6. | Annual returns from the employers | 3 years. |