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State of Andhra Pradesh - Section

Section 31 in A.P. State Human Rights Commission (Procedure) Regulations, 2013

31. Period of Retention of Records.

- Unless otherwise ordered by the Chairperson, the entire records of disposed off complaints shall be weeded out after expiry of a period of two years from the date of final disposal, however the register in Form-C, which contains information regarding such complaints shall have to be preserved.