Section 20 in The Punjab Non-Trading Companies Rules, 1963
20. Preservation of documents.
(1)The following documents shall be preserved permanently by the Registrar :-(i)The Register of Companies;(ii)The index to the Register of Companies;(iii)The Register of mortgages and charges; and(iv)The Chronological Index of mortgages and charges.(2)All other record shall be preserved for such time, by such authority, and in such manner as the Government may, from time to time, by notification in the official Gazette, direct.
