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Companies (Preservation and Disposal of Records) Rules, 1966

2. Destruction of documents

The documents specified in column (1) of the Schedule to these rules kept by a company under section 163 of the Companies Act, 1956, may be destroyed after the expiration of the period indicated against them in column (2) of the said Schedule.





Companies   (Preservation and Disposal of Records) Rules, 1966 Back






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