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[Cites 0, Cited by 0] [Section 235A] [Entire Act]

State of Punjab - Subsection

Section 235A(1) in The Punjab Motor Vehicles Rules, 1989

(1)The necessary documents and records relating to the cases, shall be preserved in the record room for a period of six years of the satisfaction of the award, if any, granted or for a period of twelve years after the Judgment and award become final, whichever is earlier.