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SC Notifies the “Guidelines for Retention and Destruction of Records, 2025” - (27 Jun 2025)

ADMINISTRATIVE

In order to handle administrative records in the Registry, Supreme Court has notified the “Guidelines for Retention and Destruction of Records, 2025” which lay down general instructions for bringing coherence, accountability, and operational efficiency.

Tags : SUPREME COURT   DESTRUCTION OF RECORDS   ADMINISTRATIVE RECORDS  

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