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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(4) in Chhattisgarh State Co-operative Tribunal Regulations, 2016

(4)After expiry of the requisite period of ten or five years, as the case may be the records shall be destroyed by shredding by the Registrar. Record Keeper shall obtain the order of the Registrar for shredding of records.