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[Cites 0, Cited by 0] [Section 990] [Entire Act]

State of Punjab - Subsection

Section 990(1) in Punjab Jail Manual, 1996

(1)All jail registers, returns and records of every description shall, for the purposes of preservation or destruction, be classified under the following heads -
(a)those to be preserved permanently,
(b)those to be kept 12 years,
(c)those to be kept 3 years, and
(d)those to be kept 2 years,