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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(6) in The M.P. Madhyastham Adhikaran Regulations, 1985

(6)Copy of order passed on revision or any other order of High Court/Supreme Court.File 'A' shall be destroyed after 30 years but if revision/appeal is pending till its disposal.File A-1 shall contain the following papers which shall be arranged in the following order :Table of Contents