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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Uttar Pradesh - Subsection

Section 202(1)(i) in The General Rules (Civil), 1957

(i)in the branch record-rooms at Pilibhit, Mirzapur and Banda, the records shall be retained for 20 years from the date of institution and even at the end of this period they need not be transmitted to the record-rooms at headquarters unless and until the latter can easily accommodate them;