Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 179] [Entire Act] State of Rajasthan - Subsection Section 179(c) in The General Rules (Civil), 1986 (c)Where no period for weeding any record, book or register is prescribed, the District Judge shall order their destruction at his discretion, and a refer doubtful cases, if any, to the High Court for instructions.
