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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 5 in The Public Records Act, 1993

5. Records Officer .-(1) Every records creating agency shall nominate one of its officers as Records Officer to discharge the functions under this Act.

(2)Every records creating agency may set up such number of record rooms in such places as it deems fit and shall place each record room under the charge of a records officer.