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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Uttar Pradesh - Subsection

Section 119(3) in The General Rules (Criminal), 1977

(3)Papers not covered by Clauses (1) and (2) and the accumulation of waste paper baskets shall be sold as waste paper without being tom at all.The sale proceeds of paper shall be credited to Government and in order to secure that the best price is obtained, inquiries should be made from time to time as to the prices obtainable in the neighbouring districts.As each record is weeded, a note of the fact shall be made in the list with which it was received in the record-room.