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State of Madhya Pradesh - Section

Section 20 in The Rules for the Destruction of Judicial Records, 1953

20. Registers to be preserved for 6 years.

- The following registers shall be preserved for six years from the date of last entry and shall then be destroyed :
(i)Register of payments of stamp duty and penalty;
(ii)Register of warrants executed by bailiffs;
(iii)Register of files taken out from the record room for reference.