Section 262(3) in High Court of Chhattisgarh Rules, 2005
(3)Part I shall be divided into sections as follows: -Section A - Registers to be preserved for 35 years.Section B - Registers to be preserved for 14 years.Section C - Registers to be preserved for 12 years.Section D - Registers to be preserved for 6 years.Section E - Registers to be preserved for 3 years.Section F - Registers to be preserved for 1 year.
