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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Public Records Act, 2005

(1)All unclassified public records as are more than thirty years old and are transferred to the Department of Archives may be, subject to such exceptions and restrictions as may be prescribed, made available to any research scholar.Explanation. - For the purpose of this sub-section the period of thirty years shall be reckoned from the year of the opening of the public record.