Section 104 in National Company Law Tribunal Rules, 2016
104. Retention, Preservation and Destruction of Records.
(1)The Record Keeper or any other officer so designated shall be responsible for the records consigned to the Record Room. He shall scrutinize the records received by him within three days and prepare an index.(2)On the expiry of the period for preservation of the records specified under rule 103, the Registrar shall weed out the record.
