Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 19 in The Rules for the Destruction of Judicial Records, 1953

19. Registers to be preserved for 12 years.

- The following judicial registers shall be preserved for 12 years from the date of last entry and shall then be destroyed :
(i)Register of judicial fines.