Section 913 in Rules of the High Court of Judicature for Rajasthan, 1952
913. Destruction of papers in matrimonial references.
- In matrimonial references-(a)Part 'A' shall be retained for a period of twelve years from the day of January following the date of final decree and shall then be destroyed excepting general index and the judgment and decree, which shall be retained permanently.(b)Part 'B' shall be retained for a period of two years from the first day of January following the date of final decree and then destroyed.
