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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Uttar Pradesh - Subsection

Section 202(2) in The General Rules (Civil), 1957

(2)The rules relating to the preparation, transmission, preservation and destruction of records shall apply to the branch record-rooms from the date of their establishment.The rules regarding destruction of records shall be observed in the branch record-room so long as the records remain there, and only those records which are not destroyed in accordance with the rules will be transmitted to the record-room at headquarters at the end of the prescribed period.