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State of Rajasthan - Section

Section 29 in Rajasthan Official Trustees Rules, 1956

29. Destruction of papers.

- The Official Trustee may, after closing the accounts of any trust in his hands, destroy any private papers, bills, receipts, memorandum and other similar documents of no value which he has received along with the trust and which are not claimed by the beneficiaries or any other person entitled thereto or interested therein.