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State of Uttarakhand - Section

Section 7 in Uttaranchal Amendments of the Rules of the Court, 1952

7. The destruction of records shall be carried out in the Vacation each year. The records to be destroyed should, if they cannot be conveniently burnt, be tom up into very small pieces and made quite incapable of use again as documents. The fragments should be sold to the highest bidder, and the proceeds credited to Government.