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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(5)(b) in The M.P. Madhyastham Adhikaran Regulations, 1985

(b)A note of every paper of record taken out for destruction shall be made by the Record-Keeper at the time of removal in the appropriate record room register and shall be verified by such officer as authorised under the above regulations initiated by the Record-Keeper. If in any case the destruction is not effected, the record-keeper shall cancel the note under his initial.