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] [Entire Act] State of Madhya Pradesh - Section Section 22 in The Rules for the Destruction of Judicial Records, 1953 22. Destruction of account books and other correspondence papers. - So far as the destruction of Account Books and other correspondence papers etc., is concerned the rules framed by the Government shall be followed.
