Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(b) in The Disposal of Records (in the Offices of the Registrars of Companies) Rules, 2003 (b)Records to be preserved for 21 years: All papers, registers, refund orders and correspondence relating to the companies liquidation accounts.
