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State of Uttar Pradesh - Section
Section 121 in The General Rules (Criminal), 1977
121. Retention of other papers.
- The following papers shall be retained for the period specified against them, computed from the 31st December of the year to which they relate :| No. | Description of paper | Period of retention |
| 1. | Periodical statements and returns and office copies of them,and correspondence regarding them. | Three years |
| 2. | Copies of orders forwarded under Section 167 of the Code, ifnot filed with the record of a case. | Ditto |
| 3. | [Proceedings in respect of absconding withnesses under Section 82, 83, 84 and 85 of the Code, if not filed with the record of a case] [Substituted by 'Proceedings in respect of absconding witnesses under See Sections 87, 88 and 89 of the Code, if not filed with the record of a case' Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).] | Ditto |
| 4. | Invoice of consignments to the record-room (Part IX, No. 40) | Ditto |
| 5. | Papers relating to contingent charges | Ditto |
| 6. | Punishment of officials, after final orders have been carriedout and entry made in service book. | Ditto |
| 7. | Papers relating to the 1857 uprising or to the forfeiture ofthe property of persons connected therewith. | Permanently |